Punjab-Haryana High Court
Lal Bahadur And Others vs State Of Haryana And Others on 19 February, 2009
Author: Ajay Tewari
Bench: Ajay Tewari
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 2657 of 2009
Date of Decision: February 19 , 2009
Lal Bahadur and others ...... Petitioners
Versus
State of Haryana and others ...... Respondents
Coram: Hon'ble Mr. Justice Ajay Tewari
Present: Mr. Vikas Chatrath, Advocate
for the petitioners.
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Ajay Tewari, J.
It is not disputed that the facts of this case are covered by a decision of this Court in CWP No. 300 of 2009, Ram Chander etc. v. State of Haryana and others decided on 09.01.2009 except for the impugned letter which is Annexure P-3 in this case instead of Annexure P-6.
In the circumstances this petition is disposed of in the same terms with the aforesaid clarification.
(AJAY TEWARI) JUDGE February 19, 2009 sunita