AVTAR SINGH SARPANCH, GRAM PANCHAYAT GHASIPUR Vs. STATE OF PUNJAB & OTHERS
LAWS(P&H)-2012-5-465
HIGH COURT OF PUNJAB AND HARYANA
Decided on
May 21,2012
AVTAR SINGH SARPANCH, GRAM PANCHAYAT GHASIPUR
Appellant
VERSUS
STATE OF PUNJAB AND OTHERS
Respondents
JUDGEMENT
-
(1.) Notice of motion.
(2.) Mr. R. S. Chauhan, DAG, Punjab accepts notice on behalf of the respondents. Copy of the petition has been supplied to him in the Court. The service on the respondents is waived.
(3.) Heard learned counsel for the parties.;
(2.) Mr. R. S. Chauhan, DAG, Punjab accepts notice on behalf of the respondents. Copy of the petition has been supplied to him in the Court. The service on the respondents is waived.
(3.) Heard learned counsel for the parties.;
Copyright © Regent Computronics Pvt.Ltd.