GURPREM SINGH Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2012-3-405
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 02,2012

GURPREM SINGH Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

- (1.) Notice of motion.
(2.) Ms. Kavita Arora, learned Assistant Advocate General, Punjab accepts notice on behalf of the respondents.
(3.) Learned counsel for the petitioner undertakes to supply three copies of the petition to the learned Assistant Advocate General during the course of the day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.;


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