LAWS(P&H)-2006-3-106

MANOHAR LAL GUPTA Vs. STATE OF HARYANA

Decided On March 07, 2006
MANOHAR LAL GUPTA Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) DISMISSED as withdrawn as it is stated that the petitioners have raised the same question in another case i.e. Criminal Revision, which is still pending.