CWP/642/2021
2021 Latest Caselaw 2234 HP

CWP No. 642/2021

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17.3.2021 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr.

Rakesh Chauhan, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents­

State.

Learned counsel for the petitioner states that the

issue in question is squarely covered by the judgment rendered

by the Hon'ble Supreme Court in State of Punjab vs. R. N.

Bhatnagar, 1999(2) SCC 330. When confronted with this,

learned Senior Additional Advocate General prays for and is

granted one week's time to obtain instructions.

List on 24.3.2021.

                                                    (Tarlok Singh Chauhan)
                                                         Judge




                                                             (Chander        Bhusan





               Barowalia)
                                                      Judge
            17.3.2021





            (pankaj)