PREM SINGH Vs. STATE OF HARYANA AND OTHERS
LAWS(P&H)-2012-7-578
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 09,2012
PREM SINGH
Appellant
VERSUS
State Of Haryana And Others
Respondents
JUDGEMENT
- (1.) Notice of motion.
(2.) At the asking of the Court, Mr. S.K. Hooda, Addl. AG, Haryana, accepts notice on behalf of the respondent-State.
(3.) Heard.;
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