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LAWS(SC)-1988-5-22
GURNAM SINGH Vs. STATE OF PUNJAB
Decided On May 11, 1988
GURNAM SINGH
Appellant
V/S
STATE OF PUNJAB
Respondents
JUDGEMENT
(1.) ORDER
(2.) SPECIAL leave granted.
(3.) THE writ petition No.110 of 1988 shall stand dismissed.
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