Punjab-Haryana High Court
Sushil Kumar Tiwari vs R.S. Grewal And Others on 21 January, 2016
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA No.3720 of 2014 (O&M)
Date of decision : 21.01.2016
Sushil Kumar Tiwari
...Appellant
Versus
Dr. R.S. Grewal & ors.
...Respondents
CORAM: HON'BLE MR. JUSTICE AMIT RAWAL.
1. Whether reporters of local newspapers may be allowed to see
judgment ?
2. To be referred to reporters or not ?
3. Whether the judgment should be reported in the Digest ?
Present: Mr. Vikas Bahl, Sr. Advocate with
Mr. Narinder Kumar Vadehra, Advocate for appellant.
Mr. Puneet Bali, Sr. Advocate with
Mr. Vibhav Jain, Advocate & Mr. Arun Gupta, Advocate
Ms. Kanika Grewal, Advocate for respondents.
****
AMIT RAWAL, J. (Oral)
For order, see RSA No.3241 of 2014 titled as Chander Parkash Soni Vs. R.S. Grewal & ors., decided on 21.01.2016.
21.01.2016 (AMIT RAWAL)
pawan JUDGE
PAWAN KUMAR
2016.02.12 10:40
I attest to the accuracy and
authenticity of this document