LAWS(P&H)-2011-4-386

SAHAB SINGH Vs. STATE OF HARYANA AND ORS

Decided On April 21, 2011
SAHAB SINGH Appellant
V/S
State Of Haryana And Ors Respondents

JUDGEMENT

(1.) This is an application for placing on record Annexure P-4.

(2.) Application is allowed and Annexure P-4 is taken on record.

(3.) Application is allowed as prayed for.