STATE OF PUNJAB Vs. HEMANT RAI
LAWS(SC)-2017-3-208
SUPREME COURT OF INDIA
Decided on
March 06,2017
STATE OF PUNJAB
Appellant
VERSUS
Hemant Rai
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.;
(2.) Leave granted.
(3.) In the nature of the order we propose to pass, it is not necessary to issue notice to the respondents.;
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