01 March 1996
Supreme Court
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HARBHAJAN SINGH & ANR. ETC. ETC. Vs STATE OF PUNJAB & ORS.


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PETITIONER: HARBHAJAN SINGH & ANR. ETC. ETC.

       Vs.

RESPONDENT: STATE OF PUNJAB & ORS.

DATE OF JUDGMENT:       01/03/1996

BENCH: J.S. VERMA, N.P. SINGH, K. VENKATASWAMI

ACT:

HEADNOTE:

JUDGMENT: (With C.A. Nos.3326/82, 3327/82, 3795/89, 5023/89; I.A. Nos. 1 &  2 in  W.P.(C) No.54/90;  S.L.P.(Civil)  Nos.  14541/90, 7259/90, 2976/83, 17374/94)                       J U D G M E N T N P. SINGH. J      All the  above matters  are disposed of in terms of the judgment of  this Court  in the  case of Ajit Singh Januja & Ors. v.  State of Punjab & Ors. (Civil Appeal Nos. 3792 3794 of 1989) delivered today.