MOTA SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2011-2-479
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 04,2011

MOTA SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Notice of motion to Advocate General, Punjab.
(2.) At the asking of the Court, Mr. Amandeep Singh Rai, AAG, Punjab accepts notice.
(3.) There is delay of 499 days in filing the appeal. The same stands condoned on the grounds mentioned in the application, as the Appellant is in custody.;


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