Nihal Kaur vs State Of Punjab
2024 Latest Caselaw 9293 P&H

Punjab-Haryana High Court

Nihal Kaur vs State Of Punjab on 30 April, 2024

Bench: Sureshwar Thakur, Lalit Batra

                              Neutral Citation No:=2024:PHHC:059298-DB




                                          2024:PHHC:059298-DB

           In the High Court of Punjab and Haryana at Chandigarh

(224/3)

                                                CWP No.12510 of 1995(O&M)
                                                Date of Decision: 30.04.2024

Nihal Kaur (since deceased) through her Lrs                 .....Petitioner

                                   Versus

State of Punjab and others                                  ....Respondents



CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
       HON'BLE MR. JUSTICE LALIT BATRA

Present:       Mr. Ashok Singla, Advocate and
               Mr. Ankush Singla, Advocate for the petitioner.

               Mr. Maninder Singh, Sr. DAG, Punjab.

       Ms. Ramneek Kaur Mann, Advocate
       for respondent No.2.
                  ****
SURESHWAR THAKUR, J. (ORAL)

For orders, see detailed judgment of even date, passed in CWP

No.5342 of 1996, titled Jang Singh Vs. State of Punjab and others.

(SURESHWAR THAKUR) JUDGE

(LALIT BATRA) JUDGE April 30, 2024 d.gulati Whether speaking/reasoned : Yes/No

1 of 1