BHARAT SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is an application for preponement of the main petition from 16/8/2021 to an early date.

(3.) Ms. Monika Jalota, DAG, Punjab and Mr. Chanakya Bhatt, Advocate for the complainant submits that they have no objection to the acceptance of the prayer of the applicant.