Punjab-Haryana High Court
State Of Punjab Through The Executive ... vs Shri Barjinder Singh Son Of Shri Dalip ... on 18 November, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.9801 of 1987 (O&M)
Date of Decision: 18.11.2011
State of Punjab through the Executive Engineer, P.W.D., Public
Health (GW) Division No.II, S.A.S. Nagar, District Ropar.
... Petitioner
Versus
Shri Barjinder Singh son of Shri Dalip Singh C/o H.No.694,
Phase 4, S.A.S. Nagar, District Ropar and another.
... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. S.S. Sahu, AAG, Punjab.
for the petitioner.
None for the respondents.
*****
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)
For detailed order see, CWP No.9799 of 1987 titled as "State of Punjab v. Shri Harbans Singh and another" of even date.
November 18, 2011 ( K. KANNAN ) Rajan JUDGE