RAJIV KUMAR Vs. STATE OF HARYANA

LAWS(P&H)-2006-3-55

HIGH COURT OF PUNJAB AND HARYANA

Decided on March 07,2006

RAJIV KUMAR Appellant

VERSUS

STATE OF HARYANA Respondents

- (1.) DISMISSED as infructuous on the statement of counsel for the petitioners. March 07, 2006 ( ADARSH KUMAR GOEL ) sanjeev JUDGE;