- (1.) Case has been heard through Video Conferencing on account of COVID-19 Pandemic.
(2.) Mr. Jain submits that he needs another one weeks' time in view of order dated 25.2.2021. He shall be at liberty to file affidavit on or before the next date of hearing. Copies thereof be also sent to the learned counsel representing various parties.
(3.) Mr. Tinna along with Mr. Arun Pal Singh, IPS, IGP, Crime, Punjab who has joined proceedings through Video Conferencing shall also file affidavit likewise.;