KANWALJOT KAUR AND ANR. Vs. STATE OF PUNJAB AND ORS.
LAWS(P&H)-2011-2-298
HIGH COURT OF PUNJAB AND HARYANA
Decided on
February 15,2011
Kanwaljot Kaur And Anr.
Appellant
VERSUS
State of Punjab and Ors.
Respondents
JUDGEMENT
Daya Chaudhary, J. -
(1.) Crl. Misc. No. 8767 of 2011.
(2.) APPLICATION is allowed as prayed for.Crl. Misc. No. 8766 of 2011
This is an application for placing on record matriculation certificate of Petitioner No. 2 as Annexure P -6.
(3.) APPLICATION is allowed and Annexure P -6 is taken on record.Crl. Misc. No. 8427 of 2011 ;
(2.) APPLICATION is allowed as prayed for.
(3.) APPLICATION is allowed and Annexure P -6 is taken on record.
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