Punjab-Haryana High Court
Prem Pal Puri vs The State Of Haryana on 17 January, 2012
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
R.F.A. No.4508 of 2003 (O&M)
(L.A.C. No. 504 of 2001)
Prem Pal Puri ...Appellant
Versus
The State of Haryana ...Respondent
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL.
Present: Mr. Gautam Kaile, Advocate for
Mr. Rajiv Sharma, Advocate for the landowner.
Mr. D.D. Gupta, Additional Advocate General, Haryana.
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RAJESH BINDAL , J For orders, see detailed reasons recorded in a separate order passed today in R.F.A. No. 4189 of 1998, titled as Vikram and others Vs. State of Haryana.
17.01.2012 (RAJESH BINDAL) hemlata JUDGE