GULAB SINGH Vs. STATE OF HARYANA & ORS
LAWS(SC)-2019-2-303
SUPREME COURT OF INDIA
Decided on February 08,2019

GULAB SINGH Appellant
VERSUS
State Of Haryana And Ors Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) The appeal is partly allowed in terms of the decision of this Court rendered on 22.11.2017 in Civil Appeal Nos.19693-19708/2017 (Samunder & Ors. Etc. Vs. The State of Haryana & Ors. Etc.) and batch.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.