Punjab-Haryana High Court
State Of Haryana vs Swaran Singh Son Of Sh. Randhir Singh on 4 October, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.1764 of 2005
Date of Decision.04.10.2012
State of Haryana, Home Department through Superintendent of Police,
Yamuna Nagar and another .....Appellant
Versus
Swaran Singh son of Sh. Randhir Singh ....Respondent
Present: Mr. D.D. Gupta, Addl. A.G., Haryana
for the appellants.
Mr. Sarwan Singh, Senior Advocate with
Mr. Ajay Aggarwal, Advocate
for the respondent.
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
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K. KANNAN J.(ORAL)
For detailed order, see order passed in RFA No.1955 of 2005 of even date.
(K. KANNAN) JUDGE October 04, 2012 Pankaj*