RAMESH KUMAR PATNAIK Vs. STATE OF HARYANA
LAWS(P&H)-2014-7-757
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 21,2014

Ramesh Kumar Patnaik Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

Augustine George Masih, J. - (1.) CM. No. 8161 of 2014.
(2.) PRAYER in this application is for permission to place on record the judgments Annexures A -1, A -2 and A -6 along with other Annexures A -3 to A -5. Prayer granted. The judgments Annexures A -1, A -2 and A -6 along with other Annexures A -3 to A -5 are taken on record.
(3.) APPLICATION stands disposed of. CWP No. 6416 of 2012;


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