Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Punjab-Haryana High Court

M/S Anoop Kumar Ashwini Kumar vs State Of Punjab And Others on 5 September, 2009

       In the High Court of Punjab and Haryana, Chandigarh

                       VATAP No. 5 of 2007

                Date of Decision: September 5, 2009

M/s Anoop Kumar Ashwini Kumar

                                                        ...Appellant

                               Versus

State of Punjab and others

                                                      ...Respondents

CORAM: HON'BLE MR. JUSTICE M.M. KUMAR

            HON'BLE MR. JUSTICE JASWANT SINGH

Present:    Mr. Sachin Midha, Advocate,
            for the appellant.

            Ms. Sudeepti Sharma, DAG, Punjab,
            for the respondents

1.    To be referred to the Reporters or not?

2.    Whether the judgment should be reported in
      the Digest?

M.M. KUMAR, J.

For orders see VATAP No. 17 of 2008.

(M.M. KUMAR) JUDGE (JASWANT SINGH) September 5, 2009 JUDGE Pkapoor