LAWS(P&H)-2025-7-94

JASRAT SINGH Vs. STATE OF HARYANA

Decided On July 17, 2025
Jasrat Singh Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Prayer in this application is for placing on record copies of jamabandis as Annexure P-22.

(2.) For the reasons mentioned in application, same is allowed and copies of jamabandis (Annexure P-22) are taken on record subject to all just exceptions.

(3.) Application is accordingly disposed of.