Punjab-Haryana High Court
Lawyers For Human Rights International ... vs State Of Punjab And Others on 24 July, 2012
Bench: Jasbir Singh, Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.3897 of 2011
Date of decision: 24.07.2012
Lawyers for Human Rights International (Regd.)
.....Petitioner
versus
State of Punjab and others
......Respondents
CORAM: Hon'ble Mr.Justice Jasbir Singh, Acting Chief Justice Hon'ble Mr.Justice Rakesh Kumar Jain Present: Mr.Navkiran Singh, Advocate for the petitioner Mr.Anil Malhotra, Advocate (amicus curiae) Mr.J.S.Sidhu, Sr.Addl.A.G. Punjab for respondent Nos.1 to 2 Mr.Randhir Singh, Additional Advocate General, Haryana for respondent Nos.3 and 4 Mr.R.S.Rai, Senior Advocate with Mr.Sukant Gupta, Advocate for respondent Nos.5 and 6 Mr.S.S.Sandhu, Advocate for respondent No.7 Jasbir Singh, Acting Chief Justice (Oral) For order, see order of even date passed in CWP No.5567 of 2009 titled as World Human Rights Protection Counsel and another versus State of Punjab and others.
(Jasbir Singh)
Acting Chief Justice
24.07.2012 (Rakesh Kumar Jain)
gk Judge