Punjab-Haryana High Court
Devraj Group'S Technical Campus vs State Information Commission Pb & Anr on 6 February, 2015
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-24236-2013
Date of Decision: 06.02.2015
Devraj Goup's Technical Campus
... Petitioner(s)
Versus
State Information Commissioner and another
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
1) Whether Reporters of the local papers may be allowed to see the
judgment ?.
2) To be referred to the Reporters or not ?.
3) Whether the judgment should be reported in the Digest ?
Present: Mr. Nitin Kumar Vasudeva, Advocate,
for the petitioner.
Dr. Deepa Singh, Addl. A. G. Punjab.
Mr. Sardavinder Goyal, Advocate,
respondent no.2 in person.
Paramjeet Singh, J.(Oral)
Disposed of.
For reasons, see order of even date passed in CWP-20019- 2013, titled 'Global College of Engineering and Technology vs. State Information Commission of Punjab and another'.
06.02.2015 (Paramjeet Singh)
parveen kumar Judge
PARVEEN KUMAR
2015.02.09 16:41
I attest to the accuracy and
authenticity of this document