Mahesh Grover, J.@mdashThe instant petition is dismissed for non-compliance of the orders of this Court considering the fact that the matter has been pending since September, 2011 and almost a year has elapsed. However, liberty is granted to the petitioner to file a fresh one on the same cause of action with complete particulars.
Kartar Kaur Vs State of Punjab and others
Bench: Single Bench
Result Published
Judgement Snapshot
Case Number
CWP No. 17796 of 2011 (O and M)
Hon'ble Bench
Mahesh Grover, J
Advocates
H.S. Virk, for Mr. S.K. Bawa, for the Appellant;
Final Decision
Dismissed
Judgement Text
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