Punjab-Haryana High Court
Vijay Shankar Sinha vs State Of Haryana And Others on 21 February, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CIVIL WRIT PETITION NO.7636 OF 2010
DATE OF DECISION: FEBRUARY 21, 2014
Vijay Shankar Sinha
.....Petitioner
VERSUS
State of Haryana and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. S. S. Kharb, Advocate for
Mr. A. K. Tyagi, Advocate,
for the petitioner.
Mr. Sunil Nehra, Sr.DAG, Haryana,
for the State.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
For orders, see Civil Writ Petition No.2011 of 2010 (Rajesh Kumar Srivastava and another Vs. State of Haryana and others), decided on February 21, 2014.
February 21, 2014 ( AUGUSTINE GEORGE MASIH )
khurmi JUDGE
Khurmi Rakesh
2014.02.24 09:35
I attest to the accuracy and
integrity of this document