CWP/2805/2019
2021 Latest Caselaw 561 HP

CWP No.2805 of 2019

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8.01.2021 Present: Mr. S.D.Vasudeva, Advocate, for the petitioner.

Mr. Sudhir Bhatnagar, Additional Advocate General with Ms. Svanel Jaswal, Deputy Advocate General, for the respondents.

Through Video Conferencing

Learned counsel representing the petitioner while

placing reliance upon the judgment dated 30.9.2020, passed by

Hon'ble Apex Court in Special Leave Petition (CRL.) No.7369 of

2019, titled as Satish @ Sabbe versus The State of Uttar

Pradesh, contends that his case is squarely covered under the

aforesaid judgment.

Learned Additional Advocate General prays for and is

granted one week's time to go through the aforesaid judgment.

List on 22.1.2021, before the Hon'ble Vacation Judge,

as prayed for.

(Sandeep Sharma), Judge January 08, 2021 (shankar)