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Punjab-Haryana High Court

State Of Haryana And Another vs Chander Bhan Son Of Late Sh. Subh Ram on 6 May, 2013

Author: K. Kannan

Bench: K. Kannan

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH


                                        RFA No.2893 of 2013(O&M)
                                        Date of decision: 06.05.2013


State of Haryana and another
                                                           .....Appellants

                                 VERSUS

Chander Bhan son of late Sh. Subh Ram, resident of village and post
office Daultabad, Tehsil and District Gurgaon and another

                                                           .....Respondents


CORAM: HON'BLE MR. JUSTICE K. KANNAN

1.    Whether reports of local papers may be allowed to see the
      judgment? Yes/No

2.    To be referred to the reporters or not? Yes/No

3.    Whether the judgment should be reported in the digest? Yes/No

Present:    Mr. Kunal Garg, AAG, Haryana for the appellant.

         *******
K. KANNAN, J.(ORAL)

For orders see detailed order of even date passed in RFA No.2885 of 2013 titled as State of Haryana and another Vs. Urmila Dahiya and another 06.05.2013 [ K. KANNAN ] Diwaker Gulati JUDGE