Citation : 2022 Latest Caselaw 3345 HP
Judgement Date : 12 May, 2022
Tejinder Singh Vs. Anil Nayyar
.
Cr.MP No. 1231 of 2022 in
Cr. Revision No. 270 of 2019
12.05.2022 Present: Mr. Paresh Sharma, Advocate, for the petitioner.
This application is disposed of with the direction that
time to comply with the direction as are contained in judgment
dated 06.09.2021, is extended by two weeks.
r (Ajay Mohan Goel)
Judge
May 12, 2022
(vinod)
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