Punjab-Haryana High Court
Jatia Samaj Vikas Samiti vs Subash & Anr on 17 January, 2020
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR-7513-2013 (O&M)
Date of decision : 17.01.2020
Jatia Samaj Vikas Samiti Regd. Jhajjar
...Petitioner
Versus
Subash and another
...Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Sanjay Mittal, Advocate for the petitioner.
Mr. Sandeep Kotla, Advocate for respondent No.1
Mr. D. Khanna, Addl. A.G. Haryana alongwith
Mr. Vijay Kumar, Kanungo, Jhajjar.
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ANIL KSHETARPAL, J. (ORAL)
For orders, see CR No.7497 of 2013, titled as Jatia Samaj Vikas Samiti Regd. Jhajjar Vs. Tehsil Sales (Rehabilitation Department), Jhajjar and another, decided on 17.01.2020.
17.01.2020 (ANIL KSHETARPAL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
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