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Tejinder Singh vs State Of Punjab
2021 Latest Caselaw 2464 P&H

Citation : 2021 Latest Caselaw 2464 P&H
Judgement Date : 27 August, 2021

Punjab-Haryana High Court
Tejinder Singh vs State Of Punjab on 27 August, 2021
257        IOIN-CRM-M-26477-2021

           TEJINDER SINGH V/S STATE OF PUNJAB

           (Through Video Conferencing)

Present:   None.
                                    ****

The present petition was dismissed as withdrawn vide

order dated 17th August, 2021. It has been reported by the office that

main case number has been wrongly mentioned as 'CRM-M-26477-

2019(O&M)', instead of 'CRM-M-26477-2021(O&M)'. The mistake is

typographical and inadvertent. Accordingly, the number of main case,

at all the places, wherever, it occurs in the judgment, be read as 'CRM-

M-26477-2021(O&M)'.

Office is directed to carry out necessary correction

accordingly.

IOIN stands disposed of accordingly.

(MANJARI NEHRU KAUL) JUDGE August 27, 2021 J.Ram

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