Punjab-Haryana High Court
Harbir Singh Dhindsa Son Of Sh. Ajit ... vs State Of Punjab Through The Secretary ... on 28 July, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.13347 of 2011
Date of Decision.28.07.2011
Harbir Singh Dhindsa son of Sh. Ajit Singh Dhindhsa resident of Street
No.3, Sangatpura Patiala Gate, Nabha District Patiala
.....Petitioner
Versus
State of Punjab through the Secretary Home Department, Punjab Civil
Secretariat, Punjab at Chandigarh and others
.....Respondents
Present: Mr. Sanjiv Gupta, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
1. Notice of motion.
2. At the asking of Court, Mr. Navdeep Sukhna, DAG, Punjab accepts notice on behalf of the respondents to secure instructions. Learned counsel for the petitioner shall supply four copies of the writ petition and the type set to the counsel for the State.
3. The petitioner will have an appropriate representation to the 4th respondent seeking for protection and if such a representation is given, the 4th respondent will consider it and take action in accordance with law.
4. The writ petition is disposed of.
(K. KANNAN) JUDGE July 28, 2011 Pankaj*