Punjab-Haryana High Court
Vishwas Malik vs State Of Haryana And Another on 23 November, 2020
Author: Meenakshi I.Mehta
Bench: Daya Chaudhary, Meenakshi I. Mehta
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.1041 of 2020
Date of Decision: 23.11.2020
Vishwas Malik
...Petitioner
Versus
State of Haryana and another
...Respondents
(Heard through Video-Conferencing)
CORAM: HON'BLE MRS. JUSTICE DAYA CHAUDHARY
HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA
Present: Mr. Surender Pal, Advocate
for the petitioner.
Mr. Baldev Raj Mahajan, Advocate General, Haryana with
Ms. Shruti Jain Goyal, DAG, Haryana.
***
MEENAKSHI I.MEHTA, J.
For orders, see the order of even date, i.e 23.11.2020 passed in CWP No.1986 of 2020, titled as "Sonu Kumar vs. State of Haryana and others".
(DAYA CHAUDHARY) (MEENAKSHI I. MEHTA)
JUDGE JUDGE
23.11.2020
rittu
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