JAGMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-44510-2021 : Present application has been filed for preponing the date of hearing of the main petition i.e. CRM-M-41589-2021, which now stands adjourned to 7/3/2022.

(2.) Notice of the application to the counsel opposite.

(3.) Mr. Kirat Singh Sidhu, learned Deputy Advocate General, Punjab, who has joined the proceedings through video conference, accepts notice on behalf of respondent-State and Mr. Nagar Singh, Advocate, who has also joined the proceedings through video conference, accepts notice on behalf of respondents No. 2 and 3 and they have no objection for the grant of the prayer as raised in the present application.