STATE OF PUNJAB AND ORS. Vs. DIWAN CHAND ETC. ETC.
LAWS(SC)-2017-4-115
SUPREME COURT OF INDIA
Decided on April 10,2017

State of Punjab and Ors. Appellant
VERSUS
Diwan Chand Etc. Etc. Respondents

JUDGEMENT

Kurian, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) In the nature of the order we propose to pass, it is not necessary to issue notice to the respondents, since the connected matters (Civil Appeal No. 2145 of 2016 & batch) have already been sent back to the High Court by our order dated 11.01.2017.;


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