Punjab-Haryana High Court
Smt. Tarawanti W/O Brij Lal Son Of ... vs State Of Haryana Through Deputy ... on 27 February, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.1691 of 1991
Date of Decision.27.02.2013
Smt. Tarawanti w/o Brij Lal son of Krishan Chand and another
.....Appellants
Versus
State of Haryana through Deputy Commissioner-cum-Collector, Hissar
...Respondent
Present: None for the appellants.
Mr. Kunal Garg, AAG, Haryana
for respondents.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
For detailed order, see order passed in RFA No.1496 of 1991 of even date.
(K. KANNAN) JUDGE February 27, 2013 Pankaj*