MALKIAT SINGH JOSAN Vs. STATE OF PUNJAB AND OTHERS

LAWS(P&H)-2012-1-201

HIGH COURT OF PUNJAB AND HARYANA

Decided on January 05,2012

Malkiat Singh Josan Appellant

VERSUS

STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

- (1.) C. M. No. 109 of 2010 1. CM is allowed. Replication filed on behalf of the petitioner to the written statement filed by respondents No. 2 to 3 is taken on record.
(2.) CM stands disposed of. C. W. P. No. 18856 of 2012
(3.) Reply filed on behalf of the 1st respondent is taken on record.;

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