VINAY KUMAR Vs. STATE OF HARYANA
LAWS(P&H)-2021-8-11
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 04,2021

VINAY KUMAR Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

Suvir Sehgal,J. - (1.) The Court has been convened through video conferencing due to Covid-19 pandemic. CRM No.13589 of 2021
(2.) Prayer in the application is for preponement of the main case which is fixed for hearing on 19.08.2021.
(3.) Notice of the application to the non-applicant/respondents.;


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