CHAMKAUR SINGH & ANR. v. RAGHBIR SINGH & ANR.

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

CR No.86 of 2016

Date of decision : 19.01.2016

Chamkaur Singh and another

CORAM: HON'BLE MR. JUSTICE AMIT RAWAL.

1. Whether reporters of local newspapers may be allowed to see judgment ?

2. To be referred to reporters or not ? 3. Whether the judgment should be reported in the Digest ?

Present: Mr. Sanjiv Bansal, Advocate for the petitioners.

Mr. J.S. Bhandohal, Advocate for Caveator for respondent No.1

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AMIT RAWAL, J. (Oral)

For order, see CR No.6301 of 2015 titled as Swaran Singh Vs.

Raghbir Singh and ors., decided on 19.01.2016.

19.01.2016 (AMIT RAWAL) pawan JUDGE

For Subsequent orders see CM-11031-CII-2016 Decided by HON'BLE MR. JUSTICE AMIT RAWAL 1 of 1

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