STATE OF HARYANA Vs. KAMLA
LAWS(SC)-1996-4-108
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on April 30,1996

STATE OF HARYANA Appellant
VERSUS
KAMLA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for both sides.
(3.) This appeal by special leave arises against the judgment and order of the High Court of Punjab and Haryana in Civil Revision no. 3319 of 1992 dated January 21, 1993.;


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