STATE OF HARYANA Vs. RAM NIWAS
LAWS(SC)-2009-2-128
SUPREME COURT OF INDIA
Decided on February 16,2009

STATE OF HARYANA Appellant
VERSUS
RAM NIWAS Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) In our view, these appeals are now concluded by the decision of this Court in the case of State of Punjab and Ors. v. Inder Singh and Ors. .;


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