Punjab-Haryana High Court
Damman Singh vs State Of Punjab & Ors on 3 September, 2015
Author: Hari Pal Verma
Bench: Hari Pal Verma
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-23282 of 2015
Date of decision: September 03, 2015
Damman Singh ----Petitioner(s)
V/s
State of Punjab & others -----Respondent(s)
CORAM:- HON'BLE MR. JUSTICE HARI PAL VERMA
1. Whether reporters of local newspapers may be allowed to see
judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Mr. Ashok Kumar Khunger, Advocate for the petitioner.
---
HARI PAL VERMA, J. (Oral)
Though, the dispute is regarding the payment of BPL pension, however, without commenting upon the merits of the case, respondent No.2, i.e. the Senior Superintendent of Police, Sri Muktsar Sahib, is directed to look into the contents of the complaint dated 24.04.2015 (Annexure P-1) and to take appropriate action thereon, in accordance with law.
Disposed of, accordingly.
September 03, 2015 ( HARI PAL VERMA )
Anjal JUDGE
ANJAL GUPTA
2015.09.04 17:15
I attest to the accuracy and
authenticity of this document
high court chandigarh