PALA RAM Vs. STATE OF HARYANA
LAWS(P&H)-2012-11-60
HIGH COURT OF PUNJAB AND HARYANA
Decided on
November 01,2012
PALA RAM
Appellant
VERSUS
STATE OF HARYANA
Respondents
JUDGEMENT
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(1.) Allowed as prayed for
CM No. 4638 of 2012 in CWP No. 8272 of 2003 and CM No. 4641 of 2012 in CWP No. 17386 of 2003
Prayer in this application is to implead the legal representatives of Paltu Ram, proforma respondent No. 16, in CWP No. 8272 of 2003 and petitioner in CWP No. 17386 of 2003, who is stated to have passed away on 11.07.2009.
(2.) Allowed subject to all just exceptions.
(3.) Amended memo of parties is taken on record, CWP No. 8272 of 2003;
(2.) Allowed subject to all just exceptions.
(3.) Amended memo of parties is taken on record, CWP No. 8272 of 2003;
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