Punjab-Haryana High Court
Ashok vs State Of Haryana --Respondent on 29 April, 2014
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM No. M-10607 of 2014 (O&M)
Date of Decision: 29.4.2014.
Ashok --Petitioner
Versus
State of Haryana --Respondent
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. S.K. Garg Narwana, Sr. Advocate with
Mr. Naveen Gupta, Advocate for the petitioner.
Mr. Pradeep Virk, D.A.G., Haryana.
***
TEJINDER SINGH DHINDSA.J Petition allowed.
For orders see CRM No. M-9469 of 2014 titled as Mukesh Vs. State of Haryana of even date.
(TEJINDER SINGH DHINDSA) JUDGE April 29, 2014.
lucky Lucky 2014.05.02 16:37 I attest to the accuracy and integrity of this document chandigarh