Punjab-Haryana High Court
M/S Esteem Infra Build Private Limited vs State Of Haryana And Anr on 15 January, 2015
Author: Ashutosh Mohunta
Bench: Ashutosh Mohunta
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
CWP No. 24637 of 2014
Date of decision : 15th January, 2015
M/s Esteem Infra Build Private Limited
.......... Petitioner
Versus
State of Haryana and another
...... Respondents
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CORAM : HON'BLE MR. JUSTICE ASHUTOSH MOHUNTA
HON'BLE MRS. JUSTICE RAJ RAHUL GARG
Present : Mr. Akshay Bhan, Sr. Advocate with
Mr. Alok Mittal, Advocate
for the petitioner.
Mr. Amar Vivek, Addl. A.G., Haryana.
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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?
ASHUTOSH MOHUNTA, J.
For detailed order, see judgment of even date passed in CWP No. 15431 of 2014 titled 'M/s Haryana Royalty Company vs. State of Haryana and another.
(ASHUTOSH MOHUNTA) JUDGE (RAJ RAHUL GARG) JUDGE 15th January, 2015 'SP' SATYAWAN 2015.01.15 12:41 I attest to the accuracy and authenticity of this document High Court Chandigarh