CHANCHAL SINGH Vs. UNION OF INDIA
LAWS(P&H)-2021-4-51
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 30,2021

CHANCHAL SINGH Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

JASGURPREET SINGH PURI,J. - (1.) This is an application for placing on record, documents Annexures P-11 to P-20. CM-6415-CWP-2021
(2.) For the reasons recorded in the application, the same is allowed.
(3.) Annexures P-11 and P-20, are taken on record subject to all just exceptions. Main Case ;


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