STATE OF HARYANA Vs. KASHMIR SINGH
LAWS(SC)-2010-10-77
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on October 06,2010

STATE OF HARYANA Appellant
VERSUS
KASHMIR SINGH Respondents

JUDGEMENT

Markandey Katju, J. - (1.) Leave granted.
(2.) These appeals have been filed against the common impugned judgment of the Punjab and Haryana High Court dated 51.5.2006 in CWP Nos. 7695, 7607, 7665, 7837, 8636, 8704, 8814, 9117, 6941, 8018 and 8310 of 2006.
(3.) Heard learned Counsel for the parties and perused the record.;


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