STATE OF HARYANA Vs. KAMLESH PANCHAL
LAWS(SC)-2016-9-135
SUPREME COURT OF INDIA
Decided on September 16,2016

STATE OF HARYANA Appellant
VERSUS
Kamlesh Panchal Respondents

JUDGEMENT

- (1.) Heard.
(2.) Issue notice.
(3.) Mr. Randeep Singh Surjewala, learned counsel who appears on behalf of both the respondents, accepts notice. He may file a counter affidavit within four weeks. Rejoinder affidavit, if any, be filed within two weeks thereafter.;


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