JASWANT SINGH Vs. STATE OF PUNJAB
LAWS(SC)-1996-9-162
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on September 23,1996

JASWANT SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) These appeals by special leave arise from the judgment of the Punjab and Haryana High court made on 18/7/1995 in CWPs Nos. 3020 and 3027 of 1994.;


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