LUXMI DEVI Vs. STATE OF HARYANA
LAWS(SC)-1997-3-47
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
March 31,1997
LUXMI DEVI
Appellant
VERSUS
STATE OF HARYANA
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 division bench of the High court of Punjab and Haryana, made on 31/5/1996 in CWP No. 19006 of 1995.;
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the division bench of the High court of Punjab and Haryana, made on 31/5/1996 in CWP No. 19006 of 1995.;
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