Punjab-Haryana High Court
Deepak Kumar And Others vs State Of Haryana And Others on 6 February, 2009
Author: Ajay Tewari
Bench: Ajay Tewari
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 6785 of 1994
Date of Decision: February 06, 2009
Deepak Kumar and others
.......Petitioners
Versus
State of Haryana and others
..... Respondents
Coram: Hon'ble Mr. Justice Ajay Tewari
Present: Mr.J.S. Maanipur, Advocate
for the petitioners.
Mr. Harish Rathee, Senior DAG, Haryana
for the respondents.
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Ajay Tewari, J.
For orders see CWP No.6944 of 1994, Madan Mohan and another v. State of Haryana and another.
(AJAY TEWARI) JUDGE February 06, 2009 sunita
3. CWP No. 7278 of 1994 Rajpati Devi vs. State of Haryana and another 4. CWP No. 6981 of 1994 Ishwar Singh Nain and others vs. State of Haryana and others 5. CWP No. 13422 of 1994 Om Pal Singh and another vs. State of Haryana and another 6. CWP No. 9418 of 1994 Padma Rohilla vs. State of Haryana and another 7. CWP No. 13336 of 2000 Dr.Om Parkash Sharma vs. State of Haryana and others Coram: Hon'ble Mr. Justice Ajay Tewari Present: Mr.J.S. Maanipur, Advocate for the petitioners.
Mr. Harish Rathee, Senior DAG, Haryana for the respondents.
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1. Whether Reporters of local papers 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.