Punjab-Haryana High Court
Kanti Parkash Bhalla vs State Of Haryana on 6 May, 2015
307 RFA No.2477 of 2001 and other connected cases
Kanti Parkash Bhalla and others
Vs.
State of Haryana and others
Present: Mr. M.L. Sarin, Sr. Advocate, with
Ms. Ankita Sambyal, Advocate and
Mr. Ritesh Aggarwal, Advocate.
Mr. Shalender Jain, Sr. Advocate, with
Ms. Mannu Chaudhary, Advocate.
Mr. Sumit Mahajan, Sr. Advocate, with
Mr. Amit Kohar, Advocate.
Mr. Akshay Bhan, Sr. Advocate, with
Mr. Santosh Sharma, Advocate.
Mr. M.K. Chauhan, Advocate.
Ms. Kamalpreet, Advocate,
Mr. Amit Jain, Advocate.
Mr. Sandeep Mahajan, Advocate.
Mr. Aman Bahri, Advocate.
Mr. Inderjit Sharma, Advocate.
Mr. J.S. Chandel, Advocate.
Mr. Parambir Singh Salar, Advocate.
Mr. G.S. Sahota, Advocate.
Mr. Hitesh Ghai, Advocate.
Mr. H.N. Mehtani, Advocate.
Mr. Anil Kumar Lohchab, Advocate, for
Mr. Shilak Ram Hooda, Advocate.
Mr. B.S. Taunque, Advocate.
Mr. Yashvinder Singh, Advocate.
Mr. Sudesh Sahi, Advocate, for
Mr. Arvind Kashyap, Advocate.
Mr. G.S. Rawat, Advocate.
Mr. Sandeep Arora, Advocate.
Mr. S.S. Salar, Advocate.
Mr. R.C. Gupta, Advocate.
Mr. Sushil K. Sharma, Advocate, for
Mr. M.L. Sharma, Advocate.
Mr. B.R. Mahajan, Sr. Advocate, with
Mr. Rohit Arya, AAG, Haryana.
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Civil miscellaneous application No.4790-CI of 2015 in RFA No.419 of 2010 Ram Karan and others Vs. State of Haryana and civil miscellaneous application No.7485-CI of 2015 in XOBJR No.13-CI of 2014 in RFA No. 1270 of 2010 shall be heard with the main case.
On request, adjourned to 13.05.2015.
(M.M.S. BEDI) JUDGE May 6, 2015 harsha HARSHA RANI 2015.05.07 10:45 I attest to the accuracy and integrity of this document