Citation : 2021 Latest Caselaw 2919 HP
Judgement Date : 18 June, 2021
Cr. MP(M) No. 998 of 2021
.
18.06.2021 Present: Mr. Ajay Chandel, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Additional Advocate General, for the respondent.
Through Video Conferencing
Arguments heard. Judgment reserved.
Interim order to continue till pronouncement of
judgment.
r to (Anoop Chitkara) Judge
June 18, 2021 (R.Atal)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!