STATE OF PUNJAB Vs. SWARANSINGH
LAWS(SC)-1997-1-35
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on January 24,1997

STATE OF PUNJAB Appellant
VERSUS
SWARANSINGH Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the order of the single Judge of the High Court of Punjab and Haryana, made on October 20, 1993 in RSA No. 2076 of 1993 dismissing the appeal in limine.;


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