Punjab-Haryana High Court
Dr. Jaspal Singh Randhawa vs State Of Punjab And Others on 6 August, 2013
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.16318 of 2012
Date of decision: 06.08.2013
Dr. Jaspal Singh Randhawa
.....Petitioner
VERSUS
State of Punjab and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr.Surinder Thakur, Advocate for the petitioner.
Mr. H.S. Brar, Additional Advocate General, Punjab.
Mr. N.R. Dahia, Advocate for respondent-UGC.
Mr. Anmol Pandit, Advocate for
Mr. A.K. Bansal, Advocate for respondent-UOI.
*******
HEMANT GUPTA, J.(oral) For order see CWP No.20646 of 2011 titled KRM DAV College, Nakodar Vs. State of Punjab and another.
AUGUST 6, 2013 (HEMANT GUPTA)
'D. Gulati' JUDGE
(INDERJIT SINGH)
JUDGE
Diwakar Gulati
2013.08.12 12:46
I attest to the accuracy and
integrity of this document