Punjab-Haryana High Court
Hcms Limited vs M/S Om Parkash Jai Parkash on 19 March, 2014
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA No.4427 of 2013 (O&M)
Date of decision: 19th March, 2014
HCMS Limited, Narwana
Appellant
Versus
M/s Om Parkash Jai Parkash
Respondent
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR GARG
1. Whether Reporters of Local Newspapers may be allowed
to see the judgment?
2. Whether to be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Pankaj Gupta, Advocate for the appellant.
Mr. Narayan Prasad Gupta, Advocate for the respondent.
RAKESH KUMAR GARG, J.
For orders, see detailed order of even date passed by this Court in RSA No.5361 of 2012 titled as 'The Haryana Cooperative Marketing-cum-Processing Society v. M/s Gupta Trading Company and others'.
(RAKESH KUMAR GARG) JUDGE March 19, 2014 rps Singh Rattan Pal 2014.03.28 15:56 I attest to the accuracy and integrity of this document Punjab & Haryana High Court