Punjab-Haryana High Court
The Haryana State Through Collector vs Pawan Kumar Son Of Sh. Jage Ram on 21 August, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.1364 of 1991(O&M)
Date of Decision: 21.08.2012
The Haryana State through Collector, Gurgaon.
... Appellant
Versus
Pawan Kumar son of Sh. Jage Ram, resident of village Jatola,
Tehsil and District Gurgaon and another.
... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. Ashish Gupta, AAG, Haryana,
for the appellant.
None for the respondents.
*****
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. (Oral)
For detailed order, see RFA No.1363 of 1991 titled as The Haryana State v. Inder Singh and others of even date.
21st August, 2012 ( K. KANNAN ) Rajan JUDGE