Punjab-Haryana High Court
Harvinder Singh vs Paramjit Singh on 16 January, 2012
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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COCP No.1972 of 2009 (O&M)
Date of Decision: 16.01.2012
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Harvinder Singh . . . . Petitioner
VS.
Paramjit Singh, Naib Tehsildar
Dera Bassi, Mohali & Ors. . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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1. Whether Reporters of local papers 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?
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Present: Mr. AK Ahluwalia, Advocate for the petitioner
Mr. Amit Jain, Advocate for respondent No.1
Mr. PS Mattewal, Advocate for respondent Nos.2&3
Mr. NPS Mann, Advocate for respondents No.4 to 7
Mr. MC Berry, Addl. AG Punjab for respondent No.8
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SURYA KANT, J. (ORAL)
For orders, see COCP No.1427 of 2009 titled as Sukhwinder Singh v. Nirmal Singh, Sub Registrar-cum-
Tehsildar, Dera Bassi, Mohali & Ors. of even date.
16.01.2012 (SURYA KANT) vishal shonkar Judge