Punjab-Haryana High Court
Kapur Chand Ashok Kumar And Others vs State Of Punjab And Others on 20 May, 2009
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
C.W.P. No. 5054 of 2008
Date of Decision: May 20, 2009
Kapur Chand Ashok Kumar and others
...Petitioners
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE M.M. KUMAR
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For the petitioner(s): Mr. Surinder Garg, Advocate.
For the respondent(s): Mr. Piyush Kant Jain, Addl. AG, Punjab,
Mr. R.S. Cheema, Advocate,
Mr. Sanjeev Sharma, Advocate,
Mr. Vinod Mahendru, Advocate.
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?
M.M. KUMAR, J.
For orders see C.W.P. No. 3542 of 2008.
(M.M. KUMAR) JUDGE (AUGUSTINE GEORGE MASIH) 2 May 20, 2009 JUDGE Pkapoor