Punjab-Haryana High Court
M/S Narayan Singh Uday Singh & Others vs State Of Haryana & Others on 30 October, 2013
Bench: Sanjay Kishan Kaul, Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.8361 of 2002
Date of Decision: October 30, 2013
M/s Narayan Singh Uday Singh & others
...Petitioners
Versus
State of Haryana & others
...Respondents
CORAM: HON'BLE MR.JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE
HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH, JUDGE
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr.Amar Vivek, Advocate,
for the petitioners.
Mr.Ajay Gupta, Addl.A.G.Haryana,
for State-respondent No.1.
Mr.Suvir Sehgal, Advocate,
for respondent Nos.2 & 3.
*****
SANJAY KISHAN KAUL, CHIEF JUSTICE (ORAL) For orders, see Civil Writ Petition No.105 of 2002 (M/s Narender Kumar Babu Lal, Sabzi Mandi Bahadurgarh Versus State of Haryana & others), decided on 30.10.2013.
( SANJAY KISHAN KAUL )
CHIEF JUSTICE
October 30, 2013 ( AUGUSTINE GEORGE MASIH )
ramesh JUDGE
Kumar Ramesh
2013.10.31 15:50
I attest to the accuracy and
integrity of this document
High Court Chandigarh