SUKHPAL SINGH Vs. STATE OF HARYANA
LAWS(P&H)-2006-8-470
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 31,2006

SUKHPAL SINGH Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) Notice of motion to the respondents.
(2.) On the asking of Court, Shri Ashok Jindal, Additional
(3.) Advocate General, Haryana accepts notice on behalf of the respondents.;


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