STATE OF PUNJAB Vs. LAKHVINDER SINGH
LAWS(SC)-2006-9-38
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on September 07,2006

STATE OF PUNJAB Appellant
VERSUS
LAKHWINDER SINGH Respondents

JUDGEMENT

- (1.) Delay condoned in filing special leave petitions and applications forsubstitution.
(2.) Substitution applications are allowed.
(3.) Applications for abatement do not survive and are dismissed as such in CAs Nos. 4026 and 4030 of 2006.;


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