Punjab-Haryana High Court
Piara Singh Bhaniara vs State Of Punjab And Ors on 6 December, 2019
Bench: Rakesh Kumar Jain, Arun Palli
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
LPA-59-2009(O&M)
Date of decision : 06.12.2019
Piara Singh Bhaniara
... Petitioner
Versus
State of Punjab and others
... Respondents
CORAM: HON'BLE MR. JUSTICE RAJIV SHARMA
HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
HON'BLE MR.JUSTICE ARUN PALLI
Present: Mr.V.B. Aggarwal, Advocate
for the petitioner.
Mr.H.S.Grewal, Addl.A.G. Punjab.
Mr. RPS Bara, Advocate
for respondent no.3-SGPC.
RAJIV SHARMA, J.
Learned counsel for the parties are ad idem that the present appeal has been rendered infructuous.
Dismissed being infructuous.
(RAJIV SHARMA) JUDGE (RAKESH KUMAR JAIN) JUDGE (ARUN PALLI) JUDGE December 06, 2019. Davinder Kumar Whether speaking / reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 23-12-2019 07:08:39 :::