Pushpa Devi vs State Of Haryana And Ors
2022 Latest Caselaw 17487 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


                                                   LPA No. 1775 of 2017 (O & M)
                                                     Date of Decision: 21.12.2022

Smt. Pushpa Devi                                                  .....Petitioner(s)

                                          Versus

State of Haryana and others                                      ....Respondent(s)

CORAM: HON'BLE MR. JUSTICE G.S.SANDHAWALIA
       HON'BLE MR. JUSTICE GURBIR SINGH

Present:     Mr. Shakti Singh, Advocate,
             for Mr. Aditya Yadav, Advocate,
             for the appellant.

             Mr. Hitesh Pandit, Addl. A.G., Haryana.

G.S.SANDHAWALIA, J. (Oral)

For orders, see judgment of even date passed in LPA No. 1724

of 2017, State of Haryana and others vs. Smt. Pushpa Devi.

                                                     (G.S. SANDHAWALIA)
                                                              JUDGE


21.12.2022                                               (GURBIR SINGH)
shivani                                                      JUDGE

Whether reasoned/speaking                          Yes
Whether reportable                                 No




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