Punjab-Haryana High Court
Ajmer Singh Son Of Shri Nasibu vs State Of Haryana Through Secretary on 16 October, 2012
Author: K.Kannan
Bench: K.Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RFA No.1033 of 2005 (O&M)
Date of Decision: 16 .10.2012
Ajmer Singh son of Shri Nasibu, Resident of Village Maheshpur, Tehsil and
District, Panchkula. ....Appellant
Versus
State of Haryana through Secretary, Urban Estates, Haryana Chandigarh and
others ...Respondents
Present: Mr. M.L.Sharma, Advocate
for the appellant.
Mr. D.D.Gupta, Addl.A.G., Haryana.
Mr. Jitender Dhanda, Advocate
for HUDA.
CORAM: HON'BLE MR. JUSTICE K.KANNAN
1. Whether Reporters of local papers may be allowed to see the judgment?
No.
2. To be referred to the Reporters or not? No
3. Whether the judgment should be reported in the Digest? No
K.KANNAN, J.
For detailed order, see order passed in RFA No. 1022 of 2005 of even date.
(K.KANNAN) JUDGE October 16, 2012 Divyanshi