RANJJA Vs. STATE OF PUNJAB
LAWS(P&H)-2021-7-171
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 19,2021

Ranjja Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

ARVIND SINGH SANGWAN,J. - (1.) Crm-18391-2021 Prayer in this application is for preponing the date fixed in the main petition.
(2.) Heard.
(3.) For the reasons stated in the application, the same is allowed and the main case is taken up today for hearing.;


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