LAWS(P&H)-2010-8-131

RAJIV Vs. STATE OF PUNJAB

Decided On August 25, 2010
RAJIV Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Civil Misc. Application is allowed.

(2.) Written statement, filed on behalf of respondent No. 2, is taken on record.

(3.) Civil Misc. Application is allowed.