Punjab-Haryana High Court
Dev Raj vs Shree Sanatan Dharam Sabha Bathinda on 29 March, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
TA No.897 of 2015 (O&M)
Date of Decision 29.03.2016
Dev Raj
...... Applicant (s)
Versus
Shree Sanatan Dharam Sabha (Regd.) through its authorised representatives
..... Respondent(s).
CORAM : HON'BLE MR.JUSTICE RAMESHWAR SINGH MALIK
***
Present : Mr. S.K. Sharma Budhladawale, Advocate
for the applicant(s).
Mr. Binderjit Singh, Advocate
for the respondent(s).
***
RAMESHWAR SINGH MALIK, J.
For order, see detailed reasons recorded in a separate order passed today in TA No. 839 of 2015 titled as "Sardul Singh Vs. Shree Sanatan Dharam Sabha (Regd) through its authorised representative".
(RAMESHWAR SINGH MALIK)
March 29, 2016 JUDGE
mks
1 of 1
::: Downloaded on - 02-04-2016 00:07:44 :::