Punjab-Haryana High Court
State Of Haryana And Another vs Man Mohan Singh And Another on 15 October, 2012
Author: K.Kannan
Bench: K.Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RFA No.5235 of 2009 (O&M)
Date of Decision: 15.10.2012
State of Haryana and another ....Appellants
Versus
Man Mohan Singh and another ...Respondents
Present: Mr. Hawa Singh Hooda, Advocate General with
Mr. Ashish Gupta, AAG, Haryana
for the appellants.
Mr. Shailendra Jain, Advocate
for respondents No. 1.
Mr. Dharam Vir Sharma, Senior Advocate, with
Mr. Harit Sharma, Advocate and
Ms. Shivani Sharma, Advocate
for respondent No. 2.
CORAM: HON'BLE MR. JUSTICE K.KANNAN
1.Whether Reporters of local papers may be allowed to see the judgment?
No.
2.To be referred to the Reporters or not? No
3.Whether the judgment should be reported in the Digest? No
K.KANNAN, J.
For detailed order, see order passed in RFA No. 2695 of 2002 of even date.
(K.KANNAN) JUDGE October 15, 2012 Divyanshi