Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 1]

Punjab-Haryana High Court

Gopi Chand And Another vs State Of Haryana And Others on 12 October, 2010

Author: Rajesh Bindal

Bench: Rajesh Bindal

           IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH


                                           RFA No. 243 of 2002 (O&M)


Gopi Chand and another                                  ...........Appellants

                              Vs.

State of Haryana and others                             ........Respondents

CORUM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: None for the appellants.

Mr. Ashish Gupta, Assistant Advocate General, Haryana. RAJESH BINDAL J.

For orders, see detailed reasons recorded in a separate order passed today in R.F.A. No. 1391 of 1997, titled Tahal Singh Vs. State of Haryana.

(RAJESH BINDAL) 12.10.2010 JUDGE shivani