MAL SINGH AND OTHERS Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2016-4-363
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 27,2016

Mal Singh And Others Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

- (1.) Crm No.31483 of 2015 Today, this application was placed before me for impleading Maghar Singh as respondent No.3. Application is allowed subject to all just exceptions. Let necessary amendments be carried out in the memo of parties forthwith. CRM No.15706 of 2015 AND CRA-S-761-SB of 2004 (O&M)
(2.) Affidavit of Maghar Singh-respondent No.3 filed in Court today, by Mr. Munish Raj Chaudhary, Advocate, is taken on record.
(3.) Crm No.15706 of 2015 is for compounding of offences, which is being taken up along today with CRA-S-761- SB of 2004 today, itself. The main appeal is not listed today.;


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