Supreme Court of India
Harbhajan Singh & Anr. Etc. Etc vs State Of Punjab & Ors on 1 March, 1996
Bench: J.S. Verma, N.P. Singh, K. Venkataswami
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.