CMP-T/2144/2020
2021 Latest Caselaw 2500 HP

CMP(T) No. 2144 of 2020 in Ex. Petition (T) No. 342 of 2020

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30.3.2021 Present: Mr. Rakesh Thakur, Advocate, for the

applicant/petitioner.

Mr. Kunal Thakur and Ms. Svaneel Jaswal, Deputy Advocates General, for the respondent-State.

Learned Deputy Advocate General, on instructions,

states that the judgment alleged to have been violated,

stands duly complied with.

Learned Counsel appearing for the applicant, prays for

and is granted a week's time to have instructions.

(Sandeep Sharma) Judge

March 30, 2021 vikrant