Punjab-Haryana High Court
State Of Haryana vs Smt. Jamna Bai @ Mohan Devi And Others on 25 July, 2011
Author: Alok Singh
Bench: Alok Singh
CWP No.5625 of 2002 (O&M)
1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.5625 of 2002 (O&M)
Date of decision: 25.07.2011
State of Haryana
....Petitioner
Versus
Smt. Jamna Bai @ Mohan Devi and others
....Respondents
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
Present: - Mr. Gaurav Dhir, DAG, Haryana.
Mr. Viney Saini, Advocate, for
Mr. G.S. Nagra, Advocate, for respondents No.1 and 2.
1.Whether Reporters of local papers 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?
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ALOK SINGH, J (ORAL)
CM No.9608 of 2011
For the reasons stated application is allowed. LRs of Smt., Jamna Bai, respondent No.1, be brought on record subject to all just exceptions.
Registry is directed to make necessary correction in the memo of parties.
CM No.9515 of 2011
Learned counsel for the parties have fairly stated that present is the identical matter to CWP No.17866 of 1999, therefore, it may be disposed of in terms of judgment passed by this Court on 22.11.2010 in CWP No.17866 of 1999.
CM stands allowed.
CWP No.5625 of 2002 (O&M)2 CWP No.5625 of 2002 In terms of judgment passed by this Court dated 22.11.2010 in CWP No.17866 of 1999, present petition stands disposed of.
(Alok Singh) Judge July 25, 2011 R.S.