Punjab-Haryana High Court
State Of Punjab And Another vs Smt. Jyoti Jindal on 19 February, 2014
Bench: Jasbir Singh, Harinder Singh Sidhu
In the High Court of Punjab and Haryana, at Chandigarh
Letters Patent Appeal No. 999 of 2013 (O&M)
Date of Decision: 19.2.2014
State of Punjab and Another
... Appellants
Versus
Smt. Jyoti Jindal
... Respondent
CORAM: Hon'ble Mr. Justice Jasbir Singh.
Hon'ble Mr. Justice Harinder Singh Sidhu.
Present: Mr. Manoj Bajaj, Additional Advocate General, Punjab, for the appellants.
Mr. R.K.Chopra, Senior Advocate with Ms. Maninder Kaur, Advocate for the respondent.
Ms. Alka Chatrath, Mr. Ashok Bhardwaj, Mr. Nitin Kant Setia, Mr. Puneet Gupta, Advocates for the intervenors.
Jasbir Singh, Judge For orders, see a separate detailed order of even date passed in Letters Patent Appeal Nos.1000 of 2013 titled as "State of Punjab and Another v. Shavita Vijweshwar and Others".
(Jasbir Singh) Judge (Harinder Singh Sidhu) Judge February 19, 2014 "DK"
Bhardwaj Deepak Kumar 2014.02.25 15:50 I attest to the accuracy and integrity of this document