Punjab-Haryana High Court
Kuldeep Singh vs State Of Haryana And Ors on 14 November, 2019
Author: B.S. Walia
Bench: B.S. Walia
(333) IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.16177 of 2019
Date of decision: 14.11.2019
Kuldeep Singh ...Petitioner
Versus
State of Haryana and Ors. ... Respondents
Before: Hon'ble Mr. Justice B.S. Walia.
Present: Mr. Sandeep Kumar Goyat, Advocate for the petitioner.
Mr. Harish Rathee, Sr. DAG, Haryana for respondent Nos.1, 2
and 4.
Mr. Aashish Chopra, Advocate with Ms. Gurpreet Randhawa,
Advocate for respondent No.3/NPCIL.
Mr. B.R. Mahajan, Sr. Advocate with Mr. Hitesh Pandit,
Advocate for HPGCL.
Mr. Satya Pal Jain, Sr. Advocate with Ms. Alisha Arora,
Advocate for Union of India.
***
B.S. WALIA, J. (ORAL)
For order, see detailed reasons recorded in a separate order of even date passed in CWP No.16142 of 2019 titled as Pardeep Kumar v. State of Haryana and ors.
(B.S. Walia) 14.11.2019 Judge amit
1. Whether speaking/reasoned : Yes/No.
2. Whether reportable : Yes/No. 1 of 1 ::: Downloaded on - 13-01-2020 02:40:11 :::