Punjab-Haryana High Court
Union Of India vs State Of Haryana on 20 February, 2020
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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CWP No. 4319 of 2002 (O&M)
DECIDED ON: FEBRUARY 20, 2020
UNION OF INDIA
PETITIONER
VERSUS
STATE OF HARYANA AND ANOTHER
RESPONDENTS
CORAM: HON'BLE MR. JUSTICE AJAY TEWARI
HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. Piyush Khanna, Advocate
for the petitioner.
Ms. Mamta S. Talwar, Deputy Advocate General, Haryana
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AVNEESH JHINGAN, J (Oral):
For orders see order of the even date passed in CWP No. 3182 of 2002 titled as Union of India vs. State of Haryana and another.
[AVNEESH JHINGAN] [AJAY TEWARI]
JUDGE JUDGE
FEBRUARY 20, 2020
sham
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No
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