Punjab-Haryana High Court
Rajan And Anr vs State Of Haryana And Others on 23 November, 2020
Author: Meenakshi I.Mehta
Bench: Daya Chaudhary, Meenakshi I. Mehta
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.8501 of 2020
Date of Decision: 23.11.2020
Rajan and another
...Petitioners
Versus
State of Haryana and others
...Respondents
(Heard through Video-Conferencing)
CORAM: HON'BLE MRS. JUSTICE DAYA CHAUDHARY
HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA
Present: Mr. Sushil Jain, Advocate
for the petitioners.
Mr. Baldev Raj Mahajan, Advocate General, Haryana with
Ms. Shruti Jain Goyal, DAG, Haryana.
***
MEENAKSHI I.MEHTA, J.
For orders, see the order of even date, i.e 23.11.2020 passed in CWP No.1986 of 2020, titled as "Sonu Kumar vs. State of Haryana and others".
(DAYA CHAUDHARY) (MEENAKSHI I. MEHTA)
JUDGE JUDGE
23.11.2020
rittu
Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 23-11-2020 20:26:08 :::