Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Punjab-Haryana High Court

Jatinder Pal Singh Khurmi And Ors vs State Of Punjab And Another on 3 March, 2017

Author: Rajesh Bindal

Bench: Rajesh Bindal, Harinder Singh Sidhu

CWP No. 1057 of 2016                                                     -1-


           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                       CWP No. 1057 of 2016 (O&M)
                                       Date of decision : 3.3.2017

Jatinder Pal Singh Khurmi and others                        .. Petitioners
                                 versus
The State of Punjab and others                              .. Respondents


Coram:       Hon'ble Mr. Justice Rajesh Bindal
             Hon'ble Mr. Justice Harinder Singh Sidhu

Present:     Mr. Karanvir Singh Khehar
             and Mr. Ishan Kaushal, Advocates for the petitioners.

             Mr. Anupam Gupta, Senior Advocate with
             Mr. Ashok Sharma, Mr. Siddharth Sharma,
             Mr. Gautam Pathania, Mr. Rohit Samhotra and
             Mr. Kamaal Singh Dhillon, Advocates
             for respondents No. 21, 22 and 24.

             Mr. Puneet Gupta, Mr. Anil Rana and
             Mr. Ravinder Singh, Advocates for respondents
             No. 18 and 19.

             Ms. Munisha Gandhi, Addl. Advocate General, Punjab with
             Mr. Jagmohan Bansal, Addl. Advocate General, Punjab,
             Mr. Piyush Bansal, Deputy Advocate General, Punjab and
             Ms. Harleen Kaur, Assistant Advocate General, Punjab.

             Mr. Sanjeev Sharma, Senior Advocate with
             Mr. Vikas Chatrath, Mr. Khushkaran Kumar,
             Mr. Jatinder Pal Singh and Mr. Pranav Grover, Advocates,
             for respondent No. 2-High Court.

             Mr. Sartej Singh Narula, Mr. Sidharth Grover and
             Mr. Kanwardeep S. Sodhi, Advocates
             for respondent No. 8.

             Mr. Rajiv Atma Ram, Senior Advocate with
             Mr. Ranjit Singh Kalra, Mr. Jaitej P. Mittal and
             Ms. Damanpreet Kaur, Advocates for
             respondent-Mr. Amrinder Singh Grewal.

             Ms. Akanksha Nayyar, Ms. Ankita Bajaj and
             Ms. Rashi Gosain, Advocates for
             Mr. Amar Vivek, Advocate for respondents No. 16 and 17.



                                      1 of 2
                   ::: Downloaded on - 11-03-2017 09:33:07 :::
 CWP No. 1057 of 2016                                                    -2-



            Mr. Bhuwan Vats, Mr. Ishaan Bhardwaj,
            Mr. Saurabh Gulia, Mr. Saroj Malakar and
            Mr. Vijay Pal, Advocates
            for respondents No. 5, 11 and 15.

           Mr. S. S. Rangi and Mr. H. S. Tuli, Advocates
           for respondents No. 16 and 17.
Rajesh Bindal, J.

For order see, detailed reasons recorded in a separate order of even date passed in CWP No.1056 of 2016 titled as Kanwaljit Singh Bajwa and others vs. State of Punjab and others.

(Rajesh Bindal) Judge (Harinder Singh Sidhu) Judge 3.3.2017 sharmila Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 11-03-2017 09:33:08 :::