LAWS(P&H)-2006-8-460

PAWAN KUMAR Vs. STATE OF HARYANA

Decided On August 28, 2006
PAWAN KUMAR Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Notice of motion to the respondents.

(2.) On the asking of Court, Shri Ashok Jindal, Additional

(3.) Advocate General, Haryana accepts notice on behalf of the respondents.