State Of Haryana And Another vs Nitesh Sharma
2022 Latest Caselaw 1682 P&H

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

234

                                   LPA-674-2021 (O&M)
                                   Date of decision: 15.03.2022

State of Haryana & another

                                                                    ....Appellants
                                        VERSUS

Nitesh Sharma                                                     ....Respondent



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

Present:-     Mr.Hitesh Pandit, Addl.A.G., Haryana, for the appellants.

              Mr.Ravinder Malik (Ravi), Advocate, for the respondent.

              (The proceedings are being conducted through video
              conferencing, as per instructions.)

G.S. SANDHAWALIA, J. (Oral)

The present appeal is partly allowed, in view of the detailed

judgment of even date passed in LPA-1598-2019 titled State of Haryana &

another Vs. Varun Gupta.

(G. S. SANDHAWALIA) JUDGE

(VIKAS SURI) JUDGE

March 15, 2022 sailesh

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

1 of 1