Punjab-Haryana High Court
Santosh Rohilla vs State Of Haryana And Others on 4 February, 2013
Author: Jasbir Singh
Bench: Jasbir Singh
In the High Court of Punjab and Haryana, at Chandigarh
Civil Writ Petition No. 17101 of 2013
Date of Decision: 4.2.2014
Santosh Rohilla
... Petitioner
Versus
State of Haryana and Others
... Respondents
CORAM: Hon'ble Mr. Justice Jasbir Singh.
Hon'ble Mr. Justice Harinder Singh Sidhu.
Present: Mr. Suvir Sehgal, Advocate for the petitioner.
Mr. S.S.Pattar, Senior Deputy Advocate General, Haryana for the respondents.
Jasbir Singh, Judge For orders, see a separate detailed order of even date passed in Letters Patent Appeal No. 570 of 2012 titled as "Jai Narain Kaushik and Others v. State of Haryana and Another".
(Jasbir Singh) Judge (Harinder Singh Sidhu) Judge February 4, 2014 "DK"
Bhardwaj Deepak Kumar 2014.02.12 17:32 I attest to the accuracy and integrity of this document