Punjab-Haryana High Court
Rajesh Dhanda And Others vs State Of Haryana And Others on 16 January, 2013
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.10166 of 2011(O & M)
Date of Decision: 16.01.2013
Rajesh Dhanda and others
....Petitioners
versus
State of Haryana and others
....Respondents
CORAM: HON'BLE MR.JUSTICE RAJESH BINDAL
Present: Ms.Alka Chatrath, Advocate
for the petitioners
Mr.Hawa Singh Hooda, Advocate General,Haryana with
Mr.D.D.Gupta, Additional Advocate General, Haryana
Mr.V.D.Sharma, Advocate
for respondent No.9
Mr.C.S.Singh, Advocate for
Mr.Sudhir Mittal, Advocate
for respondents No.15 and 17
Mr.A.K.Bura, Advocate for
Mr.Jasbir Mor, Advocate
for respondent No.18
Mr.Ram Niwas Sharma, Advocate
for respondent No.21
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RAJESH BINDAL J.
For orders see, judgement of even date in CWP No.8314 of 2011, titled as "Sunil Parkash and others vs. State of Haryana and others."
(RAJESH BINDAL) JUDGE 16.01.2013 neenu