LAWS(P&H)-2015-2-756

RAMESHWAR SHARMA Vs. STATE OF PUNJAB

Decided On February 13, 2015
RAMESHWAR SHARMA Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) NOTICE of motion.

(2.) ON the asking of the Court, Mr. Anshul Gupta, AAG, Punjab accepts notice. Copy supplied.

(3.) THE matter is taken up for final disposal.