PUNJAB STATE Vs. HARBANS KAUR
LAWS(SC)-2018-4-37
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on April 09,2018

PUNJAB STATE Appellant
VERSUS
HARBANS KAUR Respondents

JUDGEMENT

Kurian Joseph, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) In the nature of order we propose to pass, it is not necessary to issue notice to the respondent(s) since the connected matters (Civil Appeal No.2145 of 2016 and batch) have already been sent back to the High Court by our order dated 11.01.2017.;


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