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Punjab-Haryana High Court

Raja Ram Aggarwal Dharmshala Trust vs Bal Krishan Sharma And Ors on 3 May, 2018

Author: Kuldip Singh

Bench: Kuldip Singh

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


                                                          RSA-4181-2013 (O&M)
                                                       Date of decision: 03.05.2018

Raja Ram Aggarwal Dharmshala Trust (Registered) Mandi Dabwali

                                                                      .....Appellant
                                        versus
Bal Krishan Sharma and others

                                                                 ......Respondents

CORAM: Hon'ble Mr.Justice Kuldip Singh

Present:      Mr.Ashok Sharma Nabhewala, Advocate for the appellant
              Mr.Ashok Singal, Mr.Aakash Singla and
              Mr.Ankush Singla, Advocates for the respondents


1. Whether Reporters of Local Newspapers may be allowed to see the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?

Kuldip Singh, J.

For order, see order of even date passed in RSA No.1012 of 2012 titled as Bal Krishan Sharma and others versus Raja Ram Aggarwal Dharmshala Trust (Registered) Mandi Dabwali.

03.05.2018                                           (Kuldip Singh)
gk                                                     Judge

              Whether speaking/ reasoned:            Yes
              Whether Reportable:                    No




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