Punjab-Haryana High Court
Yog Raj Karan Singh Son Of Bharat Singh ... vs Ashok Kumar Son Of Bharat Singh Son Of ... on 18 April, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Regular Second Appeal No.4267 of 1999 (O&M)
Date of decision: 18.04.2012
Yog Raj Karan Singh son of Bharat Singh son of Hazura Singh,
through his attorney Yog Raj Karan Singh, resident of Village
Muradpur, Tehsil Dasuya, District Hoshiarpur, and others.
...Appellants
versus
Ashok Kumar son of Bharat Singh son of Hazura Singh, resident of
Village Muradpur, Tehsil Dasuya, District Hoshiarpur, and others
....Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: Mr. Arun Jain, Senior Advocate, with Mr. Amit Jain,
Advocate for the appellants.
Mr. S.S.Sahu, Assistant Advocate General, Punjab.
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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 ?
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K.Kannan, J. (Oral)
For orders, see CWP No.12520 of 1990 of even date.
(K.KANNAN) JUDGE 18.04.2012 sanjeev