Punjab-Haryana High Court
State Of Haryana vs Nanha on 14 January, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.1079 of 2008 (O&M)
LAC No.212 of 2003
Date of Decision:14.01.2016.
State of Haryana.
.... Appellant(s).
Versus
Nanha.
....Respondent(s).
CORAM: HON'BLE MR.JUSTICE RAMESHWAR SINGH MALIK
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Present: Mrs.Vibha Tewari, Asstt. Advocate General, Haryana.
None for the respondent(s).
***
RAMESHWAR SINGH MALIK, J.
For order, see detailed reasons recorded in a separate order passed today in RFA No.2158 of 2015 titled as "Ajit Singh and another Vs. State of Haryana".
(RAMESHWAR SINGH MALIK)
January 14, 2016 JUDGE
raman
RAMAN KUMAR
2016.02.03 10:50
I attest to the accuracy and
authenticity of this document