Punjab-Haryana High Court
Daljit Kaur vs State Of Punjab And Others_ on 9 July, 2013
Bench: Sanjay Kishan Kaul, Augustine George Masih
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Writ Petition No. 4564 of 2013
Date of Decision: 09.07.2013
BY POST
Daljit Kaur ..Petitioner
Versus
State of Punjab and others_ ..Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE.
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present : Mr. P.S.Bajwa, Addl. Advocate General, Punjab.
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SANJAY KISHAN KAUL C.J. (Oral)
Since we are examining the issue of compensation qua acid attacks victims, rather than keeping this petition alive particularly, we consider it appropriate to direct that the copy of the representation of the petitioner herein be placed on the record of Civil Writ Petition No. 22895 of 2012 and the petitioner herein be impleaded as petitioner No. 4 in that petition.
This petition thus stands disposed of with the aforesaid direction.
(SANJAY KISHAN KAUL) CHIEF JUSTICE (AUGUSTINE GEORGE MASIH) 09.07.2013 JUDGE 'ravinder' Sharma Ravinder 2013.07.10 11:51 I attest to the accuracy and integrity of this document