RANJIT KAUR Vs. STATE OF PUNJAB AND ORS.
LAWS(P&H)-2011-3-740
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 14,2011

RANJIT KAUR Appellant
VERSUS
State of Punjab and Ors. Respondents

JUDGEMENT

Surya Kant, J. - (1.) NOTICE of motion.
(2.) MS . Monica Chhibber Sharma, learned Deputy Advocate General, Punjab accepts notice on behalf of Respondent Nos. 1 to 6. Let two copies of the writ petition be handed over to her during the course of day.
(3.) IN view of the nature of order which I propose to pass, there is no necessity to issue notice to Respondent Nos. 7 and 8 nor any counter -reply from the official Respondents is needed at this stage.;


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