LAWS(P&H)-2017-7-201

NITIN MONGA Vs. STATE OF PUNJAB & ANOTHER

Decided On July 26, 2017
Nitin Monga Appellant
V/S
State of Punjab and Another Respondents

JUDGEMENT

(1.) Heard.

(2.) Notice of motion to the State only.

(3.) It is not necessary to issue notice to respondent No. 2 in view of the following order which is being passed.