Punjab-Haryana High Court
Amar Singh Since Deceased Thr His Lrs & ... vs State Of Punjab And Ors on 6 May, 2019
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CR-763-2018 (O&M).
Decided on: May 6, 2019.
Amar Singh deceased through Lrs and others
.. Petitioners
VERSUS
State of Punjab and others
.. Respondents
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CORAM: HON'BLE MR.JUSTICE AMIT RAWAL
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PRESENT Mr.Amarjit Markan, Advocate, with
Mr.Kanwal Goyal, Advocate,
for the petitioners.
Mr.Ambika Bedi, AAG. Punjab.
Mr.K.S.Kang, Advocate,
for respondent No.3.
AMIT RAWAL, J. (ORAL)
For orders see CR-6955-2017, titled as "Charanjit Singh and another Vs. State of Punjab and others" decided on even date.
May 6, 2019. (AMIT RAWAL)
raj arora JUDGE
Whether speaking / reasoned Yes / No
Whether reportable Yes / No
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