SOM NATH Vs. STATE OF PUNJAB
LAWS(P&H)-2011-4-8
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 28,2011

SOM NATH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Notice of motion.
(2.) On being asked, Mr. K.D. Sachdeva, learned Additional Advocate General, Punjab, accepts notice on behalf of the Respondent-State.
(3.) With the consent of learned Counsel, appearing on behalf of the parties, present petition is being taken up for final decision.;


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