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Punjab-Haryana High Court

Tara Singh Son Of Sh. Rattan Singh vs State Of Punjab And Another on 28 May, 2013

Author: K. Kannan

Bench: K. Kannan

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                        FAO No.134 of 1996(O&M)
                                        Date of decision: 28.05.2013


Tara Singh son of Sh. Rattan Singh, resident of village Goneana, Tehsil
Muktsar, Distt. Faridkot

                                                           .....Appellant
                                 VERSUS

State of Punjab and another
                                                           .....Respondents

CORAM: HON'BLE MR. JUSTICE K. KANNAN

1.    Whether reporters of local papers may be allowed to see the
      judgment? Yes/No

2.    To be referred to the reporters or not? Yes/No

3.    Whether the judgment should be reported in the digest? Yes/No

Present:    None for the appellant.

            Mr. Sandeep Singh, AAG, Punjab for respondents.

              *******

K. KANNAN, J.(ORAL)

For orders see detailed order of even date passed in FAO No.133 of 1996 titled as Tara Singh Vs. State of Punjab and another.

28.05.2013                                                  [ K. KANNAN ]
Diwaker Gulati                                                 JUDGE