Mahender Singh And Ors vs State Of Haryana And Ors
2022 Latest Caselaw 16522 P&H

       IN THE PUNJAB AND HARYANA HIGH COURT AT
                      CHANDIGARH


212-2                                                 CWP-6939-2016 (O&M)
                                                   Date of Decision: 12.12.2022

MAHENDER SINGH AND ORS.
                                                                  ... Petitioners
                                   VERSUS
STATE OF HARYANA AND OTHERS
                                                                ... Respondents

CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
                       ****

Present:     Mr. Dinesh Arora, Advocate
             for the petitioners.

             Mr. Pankaj Mulwani, DAG, Haryana.

             Mr. Ashish Aggarwal, Sr. Advocate with
             Mr. Karan Singla, Advocate
             for the respondent No.4.
                                      ****

VINOD S. BHARDWAJ, J. (ORAL)

For orders, see the order/judgment of even date passed in CWP-

12890-2016 titled as 'Krishan Vs. State of Haryana and others'.

                                              (VINOD S. BHARDWAJ)
12.12.2022                                           JUDGE
rajender



             Whether speaking/reasoned        : Yes/No
             Whether reportable               : Yes/No




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