LAWS(P&H)-2013-12-413

MONIKA GARG Vs. STATE OF PUNJAB

Decided On December 04, 2013
MONIKA GARG Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Prayer in this application filed by the petitioner is for impleading complainant Navninder Kaur widow of Darshan Singh Dhillon as respondent No.2 as well as for taking on record the documents Annexures A1 to A7.

(2.) At the asking of the court, Mr. K.S.Pannu, Deputy Advocate General, Punjab and Mr. S.S. Sidhu, Advocate, for the complainant, accept notice on behalf of the respondents. Copies of the complete paper book are supplied to them in the court.

(3.) Heard.