Punjab-Haryana High Court
Mangat Ram Deceased Th Lr Anil And Ors vs State Of Haryana And Ors on 21 November, 2016
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RA No. 298-CI of 2016(O&M)
in RFA No. 5156 of 2012
Date of Decision: 21.11.2016
Mangat Ram (deceased) through LRs etc. ...Applicant(s)
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL.
Present: Mr. S. P. Khatri, Advocate for the applicant(s).
Mr. Ankur Mittal, Additional Advocate General, Haryana.
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Rajesh Bindal, J.
For order, see detailed reasons recorded in a separate order of even date passed in RA No. 304-CI of 2016 (O&M) in RFA No. 5735 of 2012, titled as Sarla and others Versus State of Haryana and others.
(RAJESH BINDAL) JUDGE November 21, 2016 Divyanshi Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 26-11-2016 10:14:39 :::