DEV RAJ Vs. STATE OF PUNJAB
LAWS(SC)-2017-5-98
SUPREME COURT OF INDIA
Decided on May 04,2017

DEV RAJ Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

KURIAN,J. - (1.) Leave granted.
(2.) It is not in dispute that the issue raised in these appeals is the same as in Civil Appeal Nos. 1949-1966 of 2016.
(3.) Therefore, these appeals are disposed of in terms of the Judgment passed on 11.01.2017 in Civil Appeal Nos. 1949-1966 of 2016.;


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