AJAY KUMAR Vs. UNION OF INDIA
LAWS(P&H)-2021-7-161
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 15,2021

AJAY KUMAR Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

Arvind Singh Sangwan,J. - (1.) CRM No.19419 of 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. CRM-M No. 12976 of 2021 (O & M) ;


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