M RAMANATHA PILLAI S AJIT SINGH KULBHUSHAN LAL Vs. STATE OF KERALA:STATE OF PUNJAB:STATE OF HARYANA
LAWS(SC)-1973-8-31
SUPREME COURT OF INDIA
Decided on August 27,1973

M.RAMANATHA PILLAI,S.AJIT SINGH,KULBHUSHAN LAL Appellant
VERSUS
STATE OF PUNJAB,STATE OF KERALA,STATE OF HARYANA Respondents

JUDGEMENT

Ray, C. J. - (1.) Civil Appeal No. 275 of 1971 is by certificate from the judgment dated 6 August, 1970 of the High Court of Kerala The appellant is M. Ramanatha Pillai.
(2.) Civil Appeal No. 2231 of 1970 is by certificate from the judgment D/- 29, January, 1970 of the High Court of Punjab and Haryana The appellants are S. Ajit Singh and Jamna Dass Akhtar.
(3.) Civil Appeal No. 248 of l971 is by certificate from the judgment dated 30 September, 1970 of the High Court of Punjab and Haryana The appellants are seven in number. They are Kulbhushan Lal, Krishna Lal, Jagdev Singh, Shanti Sarup, Dilawar Singh, Ram Asra and Inder Lal.;


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