STATE OF HARYANA Vs. DAYA NAND
LAWS(SC)-2004-8-78
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on August 25,2004

STATE OF HARYANA Appellant
VERSUS
DAYA NAND Respondents

JUDGEMENT

Santosh Hegde, J. - (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) This appeal has been filed against the order of Punjab and Haryana High Court at Chandigarh dated 22nd of January, 2003, whereby the High Court set aside the judgments of the two Courts below in a revision-petition filed by the respondent herein.;


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