Prem Pal Bathla vs State Of Punjab & Anr
2024 Latest Caselaw 19641 P&H

Citation : 2024 Latest Caselaw 19641 P&H
Judgement Date : 6 November, 2024

Punjab-Haryana High Court

Prem Pal Bathla vs State Of Punjab & Anr on 6 November, 2024

Author: Sanjeev Prakash Sharma

Bench: Sanjeev Prakash Sharma

SOS. PHERG T 4875408

213
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-20899-2017
Decided on: 06.11.2024
PREM PAL BATHLA ae PETITIONER
VERSUS
STATE OF PUNJAB AND ANOTHER __»...... RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
HON'BLE MR. JUSTICE SANJAY VASHISTH.
Present: Mr. Puneet Kansal, Advocate, and
Ms. Monika Kansal, Advocate,
for the petitioner.

Mr. Saurabh Kapoor, Addl. AG, Punjab.

SANJEEV PRAKASH SHARMA, J (ORAL)

For detailed order, see order of even date passed in CWP- 37670-2019 (O&M) titled as "Paramjit Arora (deceased) through his LRs

vs. State of Punjab and another".

(SANJEEV PRAKASH SHARMA)

JUDGE (SANJAY VASHISTH) JUDGE 06.11.2024 Lavisha

Whether speaking/reasoned Yes/No

authenticity of this order/judgment

Download the LatestLaws.com Mobile App