Punjab-Haryana High Court
Patti Barotiwala Thakur Dwara Mandir ... vs The State Of Punjab on 8 August, 2008
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RFA No. 1062 of 2002
Date of decision: 08.08.2008
Patti Barotiwala Thakur Dwara Mandir Kalyan Sabha
......Appellant(s).
Vs.
The State of Punjab
......Respondent(s)
CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
* * *
Present: Mr. Sanjeev Sharma, Mr. Sourabh Goel, Advocates and
Mr. Brijeshwar Singh Kanwar, Advocate for Sh. Govind Goel,
Advocate for PSIEC.
Mr. Deepak Sharma, Advocate.
Mr. Arvind Singh, Advocate.
Mr. R.K. Dhiman, Advocate.
Mr. H.S. Gill, Advocate.
Mr. Naresh Kaushal and Mr. Sher Singh Rathore, Advocates.
Mr. Amit Arora, Advocate for
Mr. Pritam Saini, Advocate.
Mr. Manohar Lall, Addl.A.G. Punjab.
RAKESH KUMAR JAIN, J.
For order, see separate detailed order passed in RFA No.3636 of 2001 titled as Punjab Small Industries & Export Corporation Ltd. Vs. Gurdip Singh and others.
(Rakesh Kumar Jain) 8.8.2008 Judge Meenu