LAWS(DLH)-2012-2-207

BAL KISHAN ARORA Vs. STATE

Decided On February 28, 2012
BAL KISHAN ARORA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Notice issued.

(2.) Ld. APP accepts notice on behalf of State/R1.

(3.) Respondent no. 2 is personally present in the court.