The Single Judge Bench of the Punjab and Haryana High Court , comprising Justice Vinod S Bhardwaj in the case of Neeraj v. State of Punjab & Ors has sought the response of the Punjab government and the Central government in a petition seeking provision for alternative means to access internet through publicly available Wi-Fi or broadband when mobile-data services are suspended by the State.
Mr. Saurav Verma, Addl. A.G. Punjab appears and accepts notice on behalf of respondent No.1 and Mr. Dheeraj Jain, Senior Counsel, Government of India appears and accepts notice on behalf of respondent No.2-Union of India and praysfor some time to complete instructions and to file response.
The Court listed the matter on 08.08.2023 for further consideration.
Case Details
Case:- CWP-7865-2023
Petitioner - Neeraj
Respondent - State of Punjab & Ors
Counsel for the Respondent - Mr. Abhijeet Singh Rawaley
Judge: Justice Vinod S Bhardwaj
Picture Source :
