Punjab-Haryana High Court
Adarsh Parkash Nigam vs State Of Haryana & Ors on 1 October, 2018
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(21) CWP-26857 of 2016 (O&M)
Date of decision: 01.10.2018
Adarsh Parkash Nigam
...Petitioner(s)
Versus
State of Haryana and others
...Respondent(s)
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present: Mr. Raj Kaushik, Advocate for the petitioner(s).
Mr. B.R. Mahajan, Advocate General, Haryana with
Mr. R.D. Sharma, DAG, Haryana,
Mr. Apoorv Garg, DAG, Haryana and
Mr. Saurabh Mago, AAG, Haryana for the State.
Mr. Pritam Saini, Advocate for HSMITC.
****
Jitendra Chauhan, J. (Oral)
For the reasons recorded in judgment of even date in CWP- 24308-2016 titled as Prithvi Pal Singh and others Vs. State of Haryana and others, which shall form part of this order, the present petition is dismissed.
01.10.2018 (JITENDRA CHAUHAN)
sumit.k JUDGE
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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