Punjab-Haryana High Court
Tajwant Singh And Another vs Harjit Singh on 10 February, 2014
Author: Inderjit Singh
Bench: Inderjit Singh
In the High Court of Punjab and Haryana at Chandigarh
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Criminal Misc. No.M-38526 of 2012
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Date of decision:10.2.2014
Tajwant Singh and another
...Petitioners
v.
Harjit Singh
...Respondents
....
Coram: Hon'ble Mr. Justice Inderjit Singh
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Present: Mr. Akshay Bhan, Senior Advocate with Mr. Amandeep
Singh Talwar, Advocate for the petitioners.
Mr. R.S. Cheema, Senior Advocate with Mr. J.S.
Mehandiratta, Advocate for the respondent.
.....
Inderjit Singh, J.
The criminal miscellaneous petition is allowed. For reasons, see separate detailed order passed today in Criminal Misc. No.M-183 of 2010, Prem Kalra and another v. Harjit Singh.
February 10, 2014. (Inderjit Singh) Judge *hsp* Parmar Harpal Singh 2014.03.11 10:42 I attest to the accuracy and integrity of this document Chandigarh