Punjab-Haryana High Court
Adarsh Kumar Bhambri & Ors vs State Of Punjab & Anr on 10 December, 2014
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
235 CRM No.M-39150 of 2014
Date of Decision:10.12.2014
Adarsh Kumar Bhambri and others .....Petitioners
Versus
State of Punjab and another .....Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR.
Present: Mr.Puneet Bassi, Advocate,
for the petitioners.
Mr.Raj Preet Singh Sidhu, Assistant Advocate General,
Punjab, for respondent No.1-State.
Mr.Kewal Singh, Advocate,
for respondent No.2.
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MEHINDER SINGH SULLAR , J.(oral) For detail order see CRM No.M-39148 of 2014, titled as Mudit Mohindra and others Versus State of Punjab and another, decided vide judgment of the even date by this Court.
December 10, 2014 (MEHINDER SINGH SULLAR)
seema JUDGE
SEEMA RANI
2014.12.12 15:15
I attest to the accuracy and
authenticity of this document
High Court Chandigarh