SUCHA SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2011-10-72
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 31,2011

SUCHA SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Notice of motion.
(2.) Ms. Anu Pal, A.A.G., Punjab has been asked to accept notice on behalf of respondents-State.
(3.) With the concurrence of learned counsel for the parties, this appeal is being disposed of at the motion stage itself.;


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