Punjab-Haryana High Court
Smt. Mohini Chawla Daughter Of Late Sh. ... vs Ravi Mohan Monga And Others on 24 September, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R. No.5485 of 2008 (O&M)
Date of Decision. .09.2013
Smt. Mohini Chawla daughter of late Sh. H.R. Monga and others
.......Petitioners
Versus
Ravi Mohan Monga and others ......Respondents
Present: Mr. Aashish Chopra, Advocate for the petitioners.
Mr. Arun Palli, Senior Advocate with Mr. Tushar Sharma, Advocate.
Mr. Ravi Monga, respondent in person.
Mr. Ashok Aggarwal, Senior Advocate with Mr. Varun Garg, Advocate.
Ms. Monika Thakur, Advocate.
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 C.R. No.5464 of 2008 of even date.
(K. KANNAN)
JUDGE
September , 2013
Pankaj*
Kamboj Pankaj Kumar
2013.09.26 10:41
I attest to the accuracy and
integrity of this document
Chandigarh