MADAN LAL Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2012-3-594
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 02,2012

MADAN LAL Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

- (1.) Notice of Review application.
(2.) Mr. Onkar Singh, Advocate accepts notice on behalf of the non-applicant/petitioner. He states that the petitioner has already retired from service.
(3.) This review application has been filed on the ground that certain documents could not be brought on record of the case.;


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