Punjab-Haryana High Court
Laxmi Narayan Goel vs State Of Punjab & Others on 19 May, 2011
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Civil Writ Petition No.11112 of 2006
Date of Decision: May 19, 2011
Laxmi Narayan Goel
.....PETITIONER(S)
VERSUS
State of Punjab & others
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. S.P. Paul, Advocate, for Mr. Amrik Singh,
Advocate, for the petitioner.
Mr. G.S. Attariwala, Additional Advocate
General, Punjab, for the respondents.
. . .
AJAI LAMBA, J (Oral)
1. The petition has been decided vide separate judgment of even date passed in Civil Writ Petition No.11107 of 2006 titled 'Gurcharan Singh vs. State of Punjab & others'.
(AJAI LAMBA)
May 19, 2011 JUDGE
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