Punjab-Haryana High Court
Jaspal Singh Son Of Bachan Singh And Dr. ... vs The State Of Punjab Through Its ... on 6 January, 2003
Author: R.C. Kathuria
Bench: R.C. Kathuria
ORDER R.C. Kathuria, J.
1. Despite notice to the counsel for the petitioners, none has put in appearance.
2. After hearing the learned counsel representing the C.B.I. and on going through the facts stated in the application, time is extended for further six months as prayed in the application to complete the investigation.