VIJAY KUMAR Vs. STATE OF HARYANA & OTHERS
LAWS(P&H)-2014-11-582
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 27,2014

VIJAY KUMAR Appellant
VERSUS
State Of Haryana And Others Respondents

JUDGEMENT

- (1.) Heard.
(2.) Notice of motion.
(3.) On the asking of the Court, Mr. Sunil Nehra, learned Senior Deputy Advocate General, Haryana accepts notice on behalf of respondents No.1 to 4. A complete copy of the writ paper book has been furnished to the learned State counsel.;


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