STATE OF PANJAB Vs. GURDEEP KUMAR UPPAL
LAWS(SC)-2001-2-172
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on February 20,2001

STATE OF PUNJAB Appellant
VERSUS
GURDEEP KUMAR UPPAL Respondents

JUDGEMENT

- (1.) Leave granted in Special Leave Petition Nos. 1561 of 1998 and 5626 of 1999.
(2.) Heard Mr. Anoop Chaudhary, learned senior counsel for the appellants and Mr. A. S. Sohal, learned counsel for respondents.
(3.) The respondents are doctors serving under the Government of Punjab.;


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