Punjab-Haryana High Court
Imla Singh And Another vs State Of Haryana And Others on 29 January, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 1977 of 2012 (O&M)
LAC No. 233 of 2008
Date of Decision: 29.01.2016
Imla Singh and another
...... Appellants.
Versus
State of Haryana and others
..... Respondents.
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
***
Present : Mr. B.R. Rana, Senior Advocate with
Mr. Sanjay Mittal, Advocate
for the appellants.
Mr. Arun Beniwal, Deputy Advocate General, Haryana and
Ms. Vibha Tiwari, Assistant Advocate General, Haryana.
***
RAMESHWAR SINGH MALIK, J.
For order, see detailed reasons recorded in a separate order passed today in RFA No. 3341 of 2011 titled as "Lala Ram Vs. State of Haryana and others."
(RAMESHWAR SINGH MALIK)
January 29, 2016 JUDGE
dharamvir
DHARAM VIR
2016.03.04 10:48
I attest to the accuracy and
integrity of this document