Citation : 2021 Latest Caselaw 2798 HP
Judgement Date : 3 May, 2021
Cr.M.P.(M) No. 581 of 2021
03.05.2021 Present: Mr.Vijender Katoch, Advocate, for the petitioner,
.
through Video Conferencing.
Mr.Gaurav Sharma, Deputy Advocate General, for the respondent, through Video Conferencing.
Learned counsel for the petitioner intends to rely
upon certain judgments. Copies/reference thereof, be supplied
to learned Deputy Advocate General.
List for consideration on 10.05.2021.
(Vivek Singh Thakur)
r Judge
May 3, 2021
(Purohit)
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