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 6]

Punjab-Haryana High Court

State Of Punjab And Others vs Santokh Singh Constable No.524/Hpr on 5 February, 2013

Bench: A.K. Sikri, Rakesh Kumar Jain

    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH

                                 *****
                                   LPA No.193 of 2013 (O&M)
                                Date of Decision: 05.02.2013
                                 *****
State of Punjab and others
                                                . . . .Appellants

                             Versus

Santokh Singh Constable No.524/HPR

                                               . . . . Respondent
                                 *****

CORAM:     HON'BLE MR.JUSTICE A.K. SIKRI, CHIEF JUSTICE
           HON'BLE MR.JUSTICE RAKESH KUMAR JAIN

                                 *****
Present:   Mr.H.S. Sidhu, Addl. A.G. Punjab and
           Mr.P.S. Bajwa, Addl. A.G. Punjab.

           Mr.I.D. Singla, Advocate, for the respondent.

                                 *****

A.K. SIKRI, C.J. (ORAL)

For detailed order, see order of even date passed in LPA No.2003 of 2012 titled as "State of Punjab and others Vs. Constable Amar Nath No.105/HPR (Retired)".

(A.K. SIKRI) CHIEF JUSTICE (RAKESH KUMAR JAIN) FEBRUARY 05, 2013 JUDGE Vivek