Punjab-Haryana High Court
Sehdev Singh & Ors vs State Of Haryana & Ors on 7 August, 2013
Bench: Surya Kant, Surinder Gupta
IN THE HIGH COURT FOR THE STATES OF PUNJAB
AND HARYANA AT CHANDIGARH.
CWP No. 11220 of 2011. [O&M]
Date of Decision:07th August, 2013.
Sehdev Singh & Ors. Petitioners through
Mr. Shailendra Jain, Advocate with
Ms. Manu Chaudhary, Advocate.
Versus
State of Haryana & Ors. Respondents through
Mr. Kamal Sehgal, Addl. AG, Haryana.
CORAM:HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE SURINDER GUPTA
1. Whether Reporters of local papers 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?
SURYA KANT, J. [ORAL] For orders, see CWP No. 4242 of 2011 [Shri Niwas Rana & Ors. Vs. State of Haryana & Ors.] decided vide our separate order of even date.
( SURYA KANT ) JUDGE August 07, 2013. ( SURINDER GUPTA ) dinesh JUDGE Gupta Dinesh 2013.08.12 12:21 I am the author of this document Hihg Court Chandigarh