Citation : 2021 Latest Caselaw 2483 HP
Judgement Date : 26 March, 2021
Cr. MP(M) No. 160 of 2021
26.03.2021 Present: Mr. B.N. Sharma, Advocate for the petitioner.
.
Admit.
Notice be issued to the respondent, returnable for
23rd April, 2021, on steps being taken within a week.
Learned Trial Court may proceed with the arguments
but will not pronounce the judgment.
List for final hearing on 23rd April, 2021.
( Anoop Chitkara ) Judge March 26, 2021 (sushma)
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