GURDIAL SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2013-12-65
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 16,2013

GURDIAL SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Rule D.B.
(2.) Learned counsel for respondents accepts notice.
(3.) At the request of the learned counsels for the parties, the petition is taken up for final disposal.;


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