RANDHIR SINGH Vs. STATE OF PUNJAB
LAWS(SC)-2009-9-100
SUPREME COURT OF INDIA
Decided on September 04,2009
RANDHIR SINGH
Appellant
VERSUS
STATE OF PUNJAB
Respondents
JUDGEMENT
- (1.) Delay condoned.
(2.) Leave granted.
(3.) Heard learned Counsel for the parties.;
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