LAWS(P&H)-2021-12-24

GURBAX SINGH Vs. STATE OF PUNJAB

Decided On December 10, 2021
GURBAX SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Heard.

(2.) Allowed as prayed for.

(3.) Documents (Annexures P-4) are taken on record subject to all just exceptions.