Punjab-Haryana High Court
State Of Haryana And Another vs Smt. Sashi Bala Widow Sons Of Late Sh. ... on 6 May, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.2891 of 2013(O&M)
Date of decision: 06.05.2013
State of Haryana and another
.....Appellants
VERSUS
Smt. Sashi Bala Widow sons of late Sh. Suraj Mal son of Ram Kala,
residents of village Daultabad, Tehsil and District Gurgaon and others
.....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