Punjab-Haryana High Court
State Of Haryana And Others vs Sube Singh on 18 March, 2019
Bench: Krishna Murari, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
LPA-387-2019 (O&M)
Date of decision:- 18.03.2019
State of Haryana and others
...Appellant(s)
Versus
Sube Singh
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE KRISHNA MURARI, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present:- Mr. B.R. Mahajan, Advocate General, Haryana,
with Mr. Deepak Balyan, Addl. Advocate General, Haryana,
Mr. R.D. Sharma, Deputy Advocate General, Haryana,
Mr. Apoorv Garg, Deputy Advocate General, Haryana,
Mr. Abhinash Jain, Assistant Advocate General, Haryana,
Mr. Shivendra Swaroop, Assistant Advocate General, Haryana,
Mr. Saurabh Mago, Assistant Advocate General, Haryana,
and Mr. Sharad Aggarwal, Asst. Advocate General, Haryana,
for the appellant(s).
Mr. Suresh Kumar Kaushik, Advocate,
for the respondent(s).
* * * *
KRISHNA MURARI, C.J. (ORAL)
CM-890-LPA-2019 For the reasons mentioned in the application, the delay of 31 days in filing the appeal is condoned.
The application stands disposed of. LPA-387-2019 For orders, see LPA-109-2019 titled as State of Haryana and others Vs Balwinder Singh and others.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 18.03.2019 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 28-04-2019 06:52:39 :::