Punjab-Haryana High Court
Raminder Kaur vs State Of Punjab And Ors on 21 March, 2023
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP-16929-2016 Date of Decision: 21.03.2023 RAMINDER KAUR 37 -- -- -------------- as PETITIONER(s) Versus STATE OF PUNJAB & ORS ...RESPONDENT(s) CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Kapil Kakkar, Advocate, Mr. A.K. Khunger, Advocate, Ms. Saruti Sandal, Advocate for Mr. R.S. Manhas, Advocate, Mr. Gagandeep Grewal, Advocate, Mr. Sudhanshu Khanna, Advocate for Mr. P.S. Khurana, Advocate, Mr. Dinesh Nagar, Advocate, Mr. Vivek Singla, Advocate for Mr. Vivek Salathia, Advocate, Mr. Inayat Khullar, Advocate for the petitioners. Mr. R.K. Kapoor, Addl. A.G., Punjab. Mr.Sukhdev Raj Kamboj, Advocate, Mr.Arun Abrol, Advocate for respondents. ANIL KSHETARPAL J. (Oral)
For orders, see detailed order of even date passed in CWP- 10650-2016, Kanchan Kumari versus State of Punjab and others. All the pending miscellaneous applications, if any, are also disposed of.
March 21", 2023 (ANIL KSHETARPAL) Ay JUDGE Whether speaking/reasoned : Yes Whether reportable : No MOHD AYUB 2023.03.28 13:08 | attest to the accuracy and authenticity of this order/judgment.