JUDGEMENT
Avneesh Jhingan,J. -
(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.
CRM-20022 of 2021
(2.) This is an application for preponing the date of hearing in the main petition which is fixed for 19.8.2021.
(3.) Ms. Monika Jalota, DAG, Punjab and Mr. Gursewak Singh, Advocate for the complainant appearing on advance notice have no objection to the acceptance of the prayer of the applicants.;
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