ARSHDEEP SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2006-3-340
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 28,2006

ARSHDEEP SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) THIS petition has been filed against audit objection on the ground that on the basis of the said audit objection, some steps are being taken. In absence of any tangible material that any further step has been taken, we are of the view that this petition is pre-mature. Accordingly, this petition is dismissed.;


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