Punjab-Haryana High Court
Rajinder Singh & Others vs State Of Haryana & Others on 30 September, 2013
Author: Surinder Gupta
Bench: Surya Kant, Surinder Gupta
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
CWP No. 11064 of 2005
Date of Decision : 30.09.2013
Rajinder Singh & others
.......... Petitioners
Versus
State of Haryana & others
...... Respondents
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CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE SURINDER GUPTA
Present : Mr. Ramesh Hooda, Advocate
for the petitioners.
Ms. Palika Monga, DAG, Haryana.
Ms. Indu Bala, Advocate for
Mr. N.D. Achint, Advocate.
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1. Whether Reporters of 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?
SURINDER GUPTA, J.
For detailed order, see judgment of even date in CWP No. 2813 of 2006 titled Prem Chand vs. State of Haryana & another.
(SURYA KANT) (SURINDER GUPTA)
JUDGE JUDGE
30.09.2013
'Satyawan'
Satyawan
2013.10.04 18:15
"I attested to the accuracy and integrity of this document"
High Court Chandigarh