CHARAN SINGH Vs. STATE OF PUNJAB
LAWS(SC)-1996-11-28
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on November 27,1996

CHARAN SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Substitution allowed.
(2.) Leave granted. We have heard learned counsel on both sides.
(3.) The facts in appeal arising out of S. L.P.(C) No. 8269/94 are sufficient for disposal of all the matters by common judgment.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.