STATE OF HARYANA Vs. AJAY WALIA MS
LAWS(SC)-1997-7-47
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
July 07,1997
STATE OF HARYANA
Appellant
VERSUS
AJAY WALIA
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the Punjab and Haryana High Court, made on October 15, 1996 in CWP No. 12474/95.;
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the Punjab and Haryana High Court, made on October 15, 1996 in CWP No. 12474/95.;
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