Ramesh Singh vs State Of Punjab And Others
2023 Latest Caselaw 5487 P&H

                                                               Neutral Citation No:=




228          EA-13-2019 in
             CWP-9090-2002

RAMESH SINGH V/S STATE OF PUNJAB AND OTHERS

Present:     Mr. Aazam Khan, Advocate for
             Mr. P.K. Garg, Advocate
             for the applicant-petitioner.

             Mr. Inderpreet Singh Kang, AAG, Punjab.

             Ms. Anju Arora, Advocate with
             Mr. Manpreet, Advocate and
             Mr. Jashanpreet, Advocate
             for respondent No.2.

                    ****

Counsels are ad idem that necessary payment in terms of the

judgment under execution already stands made and the judgment stands

satisfied.

Consequently, the present execution application is dismissed as

satisfied.

(PANKAJ JAIN) JUDGE 26.04.2023 Dinesh

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