MANDEEP SINGH Vs. STATE OF HARYANA AND ANOTHER
LAWS(P&H)-2012-11-628
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 22,2012

MANDEEP SINGH Appellant
VERSUS
State Of Haryana And Another Respondents

JUDGEMENT

- (1.) CRM No.27805 of 2011 Allowed as prayed for.
(2.) CRM No.27804 of 2011 For the reasons mentioned in the application, the same is allowed. Applicant-Rinku Bhogal is ordered to be impleaded as respondent No.3.
(3.) Registry is directed to make the necessary addition in the memo of parties.;


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