BHIM TRADING COMPANY Vs. STATE OF PUNJAB
LAWS(P&H)-2006-8-397
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 31,2006

Bhim Trading Company Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Notice of motion to the respondents.
(2.) On the asking of Court, Shri Sukhdip Singh Brar,
(3.) Additional Advocate General, Punjab accepts notice on behalf of the respondents.;


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