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

Gram Panchayat vs Bachna Ram on 31 May, 2011

Author: K. Kannan

Bench: K. Kannan

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH

                     COCP No.809 of 2010 in CWP No.3647 of 1990
                     Date of decision:31.05.2011


Gram Panchayat, Uparli Dhamauli, Tehsil Naraingarh, District Ambala,
through Shri Ram Singh its authorized representative.
                                                      ....Petitioner


                               versus

Bachna Ram                                             ....Respondent


CORAM: HON'BLE MR. JUSTICE K. KANNAN
                     ----

Present:     None.
                               ----

1.    Whether reporters of local papers may be allowed to see the
      judgment ? No.
2.    To be referred to the reporters or not ? No.
3.    Whether the judgment should be reported in the digest ? No.
                                ----

K.Kannan, J. (Oral)

For orders, see CWP No.3647 of 1990 of even date.

(K.KANNAN) JUDGE 31.05.2011 sanjeev