Lalit Kumar vs State Of Haryana And Others
2021 Latest Caselaw 2003 P&H

         IN THE HIGH COURT OF PUNJAB & HARYANA
                  AT CHANDIGARH

                                             CWP No.11943 of 2021 (O&M)
                                             Date of Decision:07.07.2021
Lalit Kumar

                                                         .......Petitioner
                                       Versus
State of Haryana and others

                                                         ......Respondents

CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
            HON'BLE MR. JUSTICE VIVEK PURI
Present:-       Mr. Ajay Jain, Advocate for the petitioner.

                Mr. Sandeep Moudgil, Addl. A.G. Haryana.

                Mr. B.R. Mahajan, Sr. Advocate with
                Ms. Nikita Goel, Advocate for respondents No.2 to 4

                *****

TEJINDER SINGH DHINDSA J. (Oral)

This case has been taken up through Video Conferencing via

Webex facility in the light of Pandemic Covid-19 situation and as per

instructions.

Petition dismissed.

For orders see detailed judgment of the even date passed in

(CWP No.11899 of 2021 titled as Sube Singh Vs. State of Haryana and

others).

(TEJINDER SINGH DHINDSA) JUDGE

(VIVEK PURI) JUDGE July 07, 2021 shweta Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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