STATE OF PUNJAB Vs. SHAM LAL VIJAY KUMAR
LAWS(P&H)-2012-7-206
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 05,2012

State of Punjab and Another Appellant
VERSUS
Sham Lal Vijay Kumar Respondents

JUDGEMENT

- (1.) This is an application under section 151 of the Code of Civil Procedure for placing on record documents, annexures R1 to R10.
(2.) The documents filed along with the application are taken on record subject to all just exceptions.
(3.) Cm stands disposed of accordingly. VATAP No. 72 of 2012;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.