Punjab-Haryana High Court
Dr. Sachiv Garg And Others vs State Of Punjab And on 1 March, 2012
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.W.P No. 18787 of 2011
Date of decision : March 01, 2012
Dr. Sachiv Garg and others,
...... Petitioners
v.
State of Punjab and another,
...... Respondents
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CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
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Present : Mr. K.S.Chahal, Advocate
for the petitioners.
Mr. S.S.Gill, DAG Punjab
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1. Whether Reporters of Local Newspapers 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 ?
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AJAY TEWARI, J (Oral)
Learned counsel for the parties are ad-idem that the controversy involved herein is squarely covered by the decision of this Court in CWP No.12839 of 2009, Dr. Sohrab Arora and others vs State of Punjab and others decided on 10.3.2010.
Consequently, this writ petition is disposed of in the same terms as in CWP No.12839 of 2009.
( AJAY TEWARI ) March 01, 2012. JUDGE `kk'