LAWS(P&H)-2017-3-363

THAKUR RAM Vs. STATE OF PUNJAB

Decided On March 28, 2017
THAKUR RAM Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Notice of motion.

(2.) At the asking of the Court, Ms. Rajni Gupta, Addl. AG Punjab accepts notice on behalf of the State.

(3.) Heard learned counsel for the rival parties.