Punjab-Haryana High Court
Radhasoami Charitable Society vs National Textile Corporation And ... on 10 December, 2013
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.R. No.816 of 2011 (O&M)
Date of decision:10.12.2013
Radhasoami Charitable Society, Dayalbagh Agra ....Petitioner
Versus
National Textile Corporation and another ....Respondents
CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR GARG
1. Whether reporters of local newspapers may be allowed to
see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Mr. Ashok Aggarwal, Sr. Advocate with
Mr. Rajesh Punj, Advocate
Mr. Mukul Aggarwal, Advocate
Ms. Ritu Punj, Advocate
Ms. Sumati Jund, Advocate
for the petitioner.
Mr. Arvind Kasyap, Advocate
for the respondents.
RAKESH KUMAR GARG, J (ORAL)
Counsel for the petitioner does not wish to press this petition.
Dismissed as not pressed.
December 10, 2013 (RAKESH KUMAR GARG)
savita JUDGE
Kadian Savita
2013.12.20 10:44
I attest to the accuracy and
integrity of this document
High Court Chandigarh