HARVINDER SINGH Vs. STATE OF HARYANA & ORS.
LAWS(SC)-2018-4-139
SUPREME COURT OF INDIA
Decided on
April 23,2018
HARVINDER SINGH
Appellant
VERSUS
State Of Haryana 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.;
(2.) Leave granted.
(3.) In the nature of the order we propose to pass, it is not necessary to issue notice to the respondents.;
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