PAWAN KUMAR Vs. STATE OF HARYANA
LAWS(P&H)-2021-1-220
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 22,2021

PAWAN KUMAR Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

SUVIR SEHGAL,J. - (1.) The hearing of this petition has been taken up through video conferencing on account of outbreak of Covid-19 Pandemic. CRM-29919-2020
(2.) For the reasons given therein, application is allowed.
(3.) Order dated 15.07.2020 is taken on record as Annexure P-2. Main case;


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