Punjab-Haryana High Court
Subhash Arora vs State Of Haryana & Anr on 14 January, 2016
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
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CWP No. 11987 of 2015 Date of Decision: January 14, 2016 ***** Subhash Arora ............Petitioner Versus State of Haryana and another ...........Respondents ***** CORAM: HON'BLE MS. JUSTICE RITU BAHRI ***** Present: Mr. Raman B. Garg, Advocate for the petitioners.
Mr. Gaurav Goel, AAG, Haryana.
Mr. Pritam Saini, Advocate for respondent no.2.
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1. Whether Reporters of Local Newspapers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the digest?
RITU BAHRI, J For detailed order see CWP No. 3792 of 2012 titled, 'Suresh Chand and others Versus State of Haryana and others' decided on even date.
January 14, 2016 ( RITU BAHRI )
ritu JUDGE
RITU
2016.02.08 17:51
I attest to the accuracy and
authenticity of this document
Chandigarh