State Of Haryana And Others vs Smt. Tina
2022 Latest Caselaw 15645 P&H

    IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                                              LPA-536-2016 (O&M)
                                              Decided on : 02.12.2022

State of Haryana and others

                                                           ......Appellant(s)
                                    Versus

Smt. Tina

                                                     ......Respondent(s)


CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
        HON'BLE MR.JUSTICE VIKAS SURI

Present:     Mr. Ankur Mittal, Addl. AG, Haryana,
             Mr. Saurabh Mago, AAG, Haryana,
             Ms. Kushaldeep K. Manchanda, Advocate, for the appellants.

             Mr. J.S. Maanipur, Advocate for the respondent.


                *****
G.S. Sandhawalia, J.

The present appeal is dismissed. For reasons, see detailed

judgment of even date passed in LPA No.688 of 2021 'State of Haryana

and others Vs. Balwinder Singh and others'.

                                              (G.S. SANDHAWALIA)
                                                     JUDGE



                                                     (VIKAS SURI)
02.12.2022                                             JUDGE
Naveen




   Whether speaking/reasoned :                         Yes/No
   Whether Reportable :                                Yes/No




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