Punjab-Haryana High Court
Bashir Khan vs State Of Haryana And Ors on 8 April, 2016
Author: Kuldip Singh
Bench: Kuldip Singh
129 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP No.470 of 2016
Date of Decision: April 08, 2016
Bashir Khan .... Petitioner
vs.
State of Haryana and others .... Respondents
CORAM: HON'BLE MR. JUSTICE KULDIP SINGH
Present: Mr. Bikramjeet Singh, Advocate for the petitioner.
1.Whether Reporters of Local Newspapers may be allowed to see the
judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Kuldip Singh J.(Oral)
The petitioner is relegated to move an appropriate application before the District Magistrate, Rohtak under the Bonded Labour System (Abolition) Act, 1976.
Petition is disposed of accordingly.
(KULDIP SINGH)
April 08, 2016 JUDGE
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