Punjab-Haryana High Court
The National Commission For The ... vs The State Of Haryana And Others on 9 April, 2013
Bench: A.K. Sikri, Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.13137 of 2012 (O&M)
DATE OF DECISION: April 09, 2013
The National Commission for the Protection of Child Rights (NCPCR)
.....Petitioner
versus
The State of Haryana and others
.....Respondents
CORAM:- HON'BLE MR.JUSTICE A.K. SIKRI, CHIEF JUSTICE
HON'BLE MR. JUSTICE RAKESH KUMAR JAIN, JUDGE
Present: Mr.Anil Malhotra, Advocate for the petitioner
Mr.J.S. Puri, Addl. Advocate General, Punjab
Mr.B.S. Rana, Addl. Advocate General, Haryana
Mr.Sanjay Kaushal, Standing Counsel for U.T.,
Chandigarh
..
A.K. SIKRI, CHIEF JUSTICE:
For orders, see CWP No.9968 of 2009 titled as Court on its own motion vs. State of Punjab.
( A.K. SIKRI )
CHIEF JUSTICE
April 09, 2013 (RAKESH KUMAR JAIN)
pc JUDGE