JORAWAR SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2021-8-81
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 16,2021

JORAWAR SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Suvir Sehgal,J. - (1.) The Court has been convened through video conferencing due to Covid-19 pandemic. CRM No.24243 of 2021
(2.) Application is allowed. The applicant-petitioner is permitted to correct para 11 of the petition.
(3.) Let corrected copy of the petition be filed within a period of one week from today. CRM-M-23804 of 2020 (O & M) ;


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