Punjab-Haryana High Court
Dr. Baldev Raj vs Harjit Singh on 10 February, 2014
Author: Inderjit Singh
Bench: Inderjit Singh
In the High Court of Punjab and Haryana at Chandigarh
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Criminal Misc. No.M-27550 of 2010 (O&M)
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Date of decision:10.2.2014
Dr. Baldev Raj
...Petitioner
v.
Harjit Singh
...Respondents
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Coram: Hon'ble Mr. Justice Inderjit Singh
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Present: Mr. Akshay Bhan, Senior Advocate with Mr. Amandeep
Singh Talwar, Advocate for the petitioner.
Mr. R.S. Cheema, Senior Advocate with Mr. J.S.
Mehandiratta, Advocate for the respondent.
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Inderjit Singh, J.
The criminal miscellaneous petition is allowed. For reasons, see separate detailed order passed today in Criminal Misc. No.M-183 of 2010, Prem Kalra and another v. Harjit Singh.
February 10, 2014. (Inderjit Singh) Judge *hsp* Parmar Harpal Singh 2014.03.11 10:42 I attest to the accuracy and integrity of this document Chandigarh