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
...Petitioners
Versus
Raghbir Singh and another
...Respondents
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
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