Punjab-Haryana High Court
Maya Wanti Wife Of Sh. Ghuna Ram vs State Of Punjab And Others on 10 May, 2013
Author: K. Kannan
Bench: K. Kannan
1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.251 of 1993
Date of decision: 10.05.2013
Maya Wanti wife of Sh. Ghuna Ram, resident of village Daulkalan,
Tehsil and District Patiala and another
.....Appellants
VERSUS
State of Punjab and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
1. Whether reports of local papers may be allowed to see the
judgment? Yes/No
2. To be referred to the reporters or not? Yes/No
3. Whether the judgment should be reported in the digest? Yes/No
Present: None for the appellant.
Mr. Vishal Garg, AAG, Punjab for the respondent.
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K. KANNAN, J.(ORAL)
For orders see detailed order of even date passed in RFA No.2722 of 1993 titled as Ram Lal and others Vs. State of Punjab.
10.05.2013 [ K. KANNAN ] Diwaker Gulati JUDGE