Punjab-Haryana High Court
Bimla Devi And Anr vs Vishwajeet Khanna And Ors on 11 December, 2018
213(2) IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.2908 of 2017
Date of Decision: 11.12.2018
Bimla Devi and another
.....Petitioners
Versus
Vishwajeet Khanna and others
.....Respondents
CORAM: HON'BLE MS. JUSTICE NIRMALJIT KAUR
Present: Mr. Padamkant Dwivedi, Advocate
for the petitioners.
Mr. Aditya Sharda, AAG, Punjab.
Ms. Neha Jain, Advocate for
Mr. K.S. Dadwal, Advocate
for respondent Nos.2 and 3-Punjab State
Social Welfare Advisory Board.
Mr. Brijeshwar Singh Kanwar, Standing counsel UOI
for respondent No.4-UOI.
NIRMALJIT KAUR, J. (ORAL)
For orders see, judgment of even date passed in COCP No. 1090 of 2017 (Narinder Kaur Vs. Varinder Kaur Thandi and others).
(NIRMALJIT KAUR) JUDGE 11.12.2018 sandeep Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 07-01-2019 04:16:58 :::