Citation : 2021 Latest Caselaw 2150 HP
Judgement Date : 16 March, 2021
COPCT No. 1167 of 2020
16.3.2021 Present: Mr. Kunal Verma, Advocate, for the petitioner.
Mr. Sudhir Bhatnagar and Mr. Arvind Sharma,
.
Additional Advocates General with Mr. Kunal Thakur,
Deputy Advocate General, for the respondents.
Mr. Arvind Sharma, learned Additional Advocate
General, puts in appearance on behalf of the respondents. He prays
for and is granted three weeks' time to file reply. Needless to say,
pendency of the present petition shall not be a bar for the
respondents to comply with judgment alleged to have been
violated, if so advised. List thereafter.
16th March, 2021 (Sandeep Sharma),
manjit Judge
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