Punjab-Haryana High Court
Avinashwanti vs State Of Haryana And Others on 23 August, 2013
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 10284 of 2011
Date of decision :23.08.2013
Avinashwanti ...... Petitioner
Versus
State of Haryana and others ...... Respondents
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CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
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Present: Mr. K.L.Dhingra , Advocate
for the petitioner.
Ms.Shruti Goyal, AAG, Haryana.
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i. Whether Reporters of local papers may be allowed to see the judgment?
ii. To be referred to the Reporters or not?
iii.Whether the judgment should be reported in the Digest?
AJAY TEWARI, J. (Oral):
For orders see CWP No. 4663 of 2011, Sudesh Kumari v.
State of Haryana and others, decided vide order of even date.
( AJAY TEWARI ) JUDGE August 23, 2013 sunita Nagpal Sunita 2013.08.29 11:28 I attest to the accuracy and integrity of this document