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Lalit Mohana Mehta And Others vs State Of Punjab And Another
2024 Latest Caselaw 1239 P&H

Citation : 2024 Latest Caselaw 1239 P&H
Judgement Date : 19 January, 2024

Punjab-Haryana High Court

Lalit Mohana Mehta And Others vs State Of Punjab And Another on 19 January, 2024

                                                           Neutral Citation No:=2024:PHHC:008082




                                            2024:PHHC:008082
201-5      IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                   CRM-M-21710-2020
                                                   Date of decision: 19.01.2024


LALIT MOHAN MEHTA AND OTHERS
                                                                  ... PETITIONERS
                            V/S

STATE OF PUNJAB AND ANOTHER
                                                              ... RESPONDENTS


CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR

Present:     Mr. Naveen S. Bhardwaj, Advocate
             for the petitioners.

             Mr. Subhash Godara, Addl. A.G., Punjab.

             Mr. Naveen Sharma, Advocate for
             respondent No.2/complainant.

                     ****

HARPREET SINGH BRAR J. (ORAL)

For order, see detailed judgment of even date passed in CRM-M-

18840 of 2020 titled as Lalit Mohan Mehta and others versus State of Punjab

and another.





                                                   (HARPREET SINGH BRAR)
January 19, 2024                                         JUDGE
manisha

             (i)     Whether speaking/reasoned                    Yes/No

             (ii)    Whether reportable                           Yes/No




Neutral Citation No:=2024:PHHC:008082

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