BHAJAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AFTER hearing the learned counsel for the petitioners, this court is of the opinion that Sarvshri Jagan Lal and Jawahara Ram are necessary parties and notice should also be given to them.

(2.) NOTICE to Sarvshri Jagan Lal and Jawahara Ram.

(3.) AT this stage Shri R.K. Gupta Advocate, accepts notice on behalf of Jagan Lal and Jawahara Ram and has no objection to the quashing of the Calendra, Annexure P -1.