Punjab-Haryana High Court
Dev Raj Kashyap And Others vs State Of Punjab And Others on 26 March, 2013
Bench: A.K.Sikri, Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
LPA No. 136 of 2012
Date of Decision: 26 March, 2013
Dev Raj Kashyap and others ..Appellants
Versus
State of Punjab and others ..Respondents
CORAM: HON'BLE MR. JUSTICE A.K.SIKRI, CHIEF JUSTICE.
HON'BLE MR. JUSTICE RAKESH KUMAR JAIN.
Present : Mr. S.P.Jain, Senior Advocate with
Mr. V.K.Chaudhary, Advocate and
Mr. Dheeraj Jain, Advocate, for the appellants.
Mr. J.S.Puri, Addl. Advocate General, Punjab,
For the respondents.
****
A.K.SIKRI, CHIEF JUSTICE For orders, see order of even date passed in Letters Patent Appeal No. 76 of 2012 titled as Hari Datt Sharma and others Vs. State of Punjab and others.
(A.K.SIKRI)
CHIEF JUSTICE
26.03.2013 (RAKESH KUMAR JAIN)
'ravinder' JUDGE