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 1, Cited by 1]

Punjab-Haryana High Court

Sudhir Kumar Sehgal And Others vs State Of Haryana And Others on 4 February, 2013

Author: Jasbir Singh

Bench: Jasbir Singh

                      In the High Court of Punjab and Haryana, at Chandigarh


                                  Civil Writ Petition No. 28667 of 2013

                                       Date of Decision: 4.2.2014


          Sudhir Kumar Sehgal and Others
                                                                            ... Petitioners

                                                 Versus

          State of Haryana and Others
                                                                          ... Respondents

CORAM: Hon'ble Mr. Justice Jasbir Singh.

Hon'ble Mr. Justice Harinder Singh Sidhu.

Present: Mr. Jarnail S. Saneta, Advocate for the petitioners.

Mr. S.S.Pattar, Senior Deputy Advocate General, Haryana for the respondents.

Jasbir Singh, Judge For orders, see a separate detailed order of even date passed in Letters Patent Appeal No. 570 of 2012 titled as "Jai Narain Kaushik and Others v. State of Haryana and Another".

(Jasbir Singh) Judge (Harinder Singh Sidhu) Judge February 4, 2014 "DK"

Bhardwaj Deepak Kumar 2014.02.12 17:32 I attest to the accuracy and integrity of this document