Expand

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

Rampal vs State Of Haryana And Another
2022 Latest Caselaw 14420 P&H

Citation : 2022 Latest Caselaw 14420 P&H
Judgement Date : 15 November, 2022

Punjab-Haryana High Court

Rampal vs State Of Haryana And Another on 15 November, 2022

Rampal Vs State of Haryana and others

Present : Mr. S. S. Shekhawat, Advocate, for the petitioner.

Mr. Pankaj Middha, Addl. AG, Haryana.

On advance service of copy of the petition, learned State

counsel appears and submits that in the matters where services are

outsourced through private contractor, the writ petition is per se not

maintainable and seeks time to cite judgments rendered on this issue.

At his request, adjourned to 16.11.2022.




NOVEMBER 15, 2022                              (ARUN MONGA)
Shalini                                            JUDGE




                                   1 of 1

Download the LatestLaws.com Mobile App

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

Rampal vs State Of Haryana And Another
2022 Latest Caselaw 14420 P&H

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : MAIMS

Rampal vs State Of Haryana And Another2022 Latest Caselaw 14420 P&H

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : MAIMS

Rampal vs State Of Haryana And Another
2022 Latest Caselaw 14420 P&H