Punjab-Haryana High Court
Air Marshal Shivdev Singh vs State Of Punjab Etc on 7 May, 2015
221
CM-10010-C-2013 in
RSA-1482-1995
AIR MARSHAL SHIVDEV SINGH VS STATE OF PUNJAB ETC.
Present: Mr. G.S.Dhaliwal, Advocate
for the applicant/appellant.
Mr. Vaibhav Sharma, DAG, Punjab.
****
Prayer in this application is to implead the legal heirs of Mrs.Harsharan S.Singh w/o late Air Marshal Shivdev Singh.
Counsel for the State has no objection to the application.
Accordingly, the application is allowed and the legal heirs of Mrs.Harsharan S.Singh w/o late Air Marshal Shivdev Singh are impleaded as party to this case.
07.05.2015 [Ritu Bahri]
Vinay Judge
VINAY
2015.05.07 16:16
I attest to the accuracy and authenticity of this document Punjab & Haryana High Court, Chandigarh