SARLA DEVI Vs. PUNJAB STATE AND ORS.
LAWS(SC)-2017-2-80
SUPREME COURT OF INDIA
Decided on February 10,2017

SARLA DEVI Appellant
VERSUS
Punjab State And Ors. 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 and batch) have already been sent back to the High Court by our order dated 11.01.2017.;


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