MANJIT KAUR AND ANR. Vs. STATE OF PUNJAB AND ORS.
LAWS(P&H)-2011-5-195
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 02,2011

Manjit Kaur And Anr. Appellant
VERSUS
State of Punjab and Ors. Respondents

JUDGEMENT

Daya Chaudhary, J. - (1.) Crl. Misc. No. 23422 of 2011.
(2.) THIS is an application for proponing the date of hearing of the main case, which is 17.5.2011. For the reasons mentioned in the application, the same is allowed and date of the main case is preponed to today. Crl. Misc. No. 21986 of 2011
(3.) APPLICATION is allowed as prayed for. Crl. Misc. No. M -12156 of 2011;


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