Punjab-Haryana High Court
Bandi Chhor Bhakti Mukti Trust vs Acharya Baldev Singh And Ors on 9 January, 2019
Bench: A.B.Chaudhari, Harnaresh Singh Gill
201/3 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP-602-2013
Date of decision : 09.01.2019
BANDI CHHOR BHAKTI MUKTI TRUST ......Petitioner
VS
ACHARYA BALDEV SINGH AND ORS. ...... Respondents
CORAM : HON'BLE MR. JUSTICE A.B.CHAUDHARI
HON'BLE MR.JUSTICE HARNARESH SINGH GILL
***
Present: Mr. S.K.Garg Narwana, Sr.Advocate
with Mr. Naveen Gupta, Advocate
for the petitioner.
Mr.Deepak Sabherwal, Additional Advocate General, Haryana.
Mr.Ashwani Bakshi, Advocate
for the respondents.
***
A.B.CHAUDHARI, J. (ORAL)
For orders see, COCP No. 2752 of 2013, Bandi Chhor Bhakti Mukti Trust vs. Rajesh Duggal and others, decided vide order of even date.
(A.B.CHAUDHARI) JUDGE (HARNARESH SINGH GILL) JUDGE 09.01.2019 sunita Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 20-01-2019 07:59:24 :::