ASHOK MIDDA Vs. STATE OF HARYANA
LAWS(P&H)-2006-3-361
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 21,2006
ASHOK MIDDA
Appellant
VERSUS
STATE OF HARYANA
Respondents
JUDGEMENT
- (1.) DISMISSED as withdrawn on the statement of counsel for the petitioner.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.