Punjab-Haryana High Court
Arvinder Singh Chhina &Ors vs State Of Punjab on 21 February, 2012
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Civil Writ Petition No. 3119 of 2012
DATE OF DECISION : FEBRUARY 21, 2012
ARVINDER SINGH CHHINA &ORS.
....... PETITIONER(S)
VERSUS
STATE OF PUNJAB
.... RESPONDENT(S)
CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
PRESENT: Mr. CL Sharma, Advocate, for the petitioner(s).
...
1. Whether reporters of local newspapers 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. (Oral)
Notice of motion.
Ms. Monika Chhibber Sharma, learned Deputy Advocate General, Punjab accepts notice on behalf of the respondent.
Let a copy of the writ petition be supplied to the learned State counsel during the course of day failing which the order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.
In view of the nature of order which I propose to pass, there is no need to seek any counter-reply from the respondent Civil Writ Petition No. 3119 of 2012 2 at this stage.
Learned counsel for the parties are agreed that the matter is covered by judgment and order dated 5.1.2012 passed by this Court in CWP 23138 of 2010 (Dr. Naresh Kumar Kataria and others v. State of Punjab and others).
This petition is disposed of in the same terms. A copy of this order by given to the learned Deputy Advocate General, Punjab under the signatures of the Court Secretary.
February 21, 2012 ( AJAY TEWARI ) Kang JUDGE