Hari Singh Vs Secretary to Govt. of Punjab and Another

High Court Of Punjab And Haryana At Chandigarh 17 Dec 2012 Civil Writ Petition No. 3901 of 1999 (O and M) (2012) 12 P&H CK 0183
Bench: Division Bench

Judgement Snapshot

Case Number

Civil Writ Petition No. 3901 of 1999 (O and M)

Hon'ble Bench

Surya Kant, J; R.P. Nagrath, J

Advocates

M.L. Saggar, with Mr. Sunny Saggar, for the Appellant; Mikhail Kad, AAG, Punjab and Mr. Puneet Jindal, Advocate, for the Respondent

Judgement Text

Translate:

Surya Kant, J.

CM No. 17774 of 2012

1. For the reasons mentioned in the application, the same is allowed and the writ petition is dismissed as withdrawn. CM stands disposed of.

CWP No. 3901 of 1999

2. Dismissed as withdrawn.

Uttarakhand High Court
Roshni Bisht And Another Vs State Of Uttarakhand And Others
16 Jan 2026
Supreme Court Of India
Tulasareddi @ Mudakappa & Anr Vs State Of Karnataka & Ors
16 Jan 2026
From The Blog
Delhi High Court: Forcing Accused to Cross-Examine Without Lawyer Vitiates Trial, Violates Fair Justice
Jan
23
2026

Court News

Delhi High Court: Forcing Accused to Cross-Examine Without Lawyer Vitiates Trial, Violates Fair Justice
Read More
Punjab & Haryana High Court: Wife Concealing Income Not Entitled to Maintenance Under Section 125 CrPC
Jan
23
2026

Court News

Punjab & Haryana High Court: Wife Concealing Income Not Entitled to Maintenance Under Section 125 CrPC
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2012) 12 P&H CK 0183
  • Coram: Surya Kant, J; R.P. Nagrath, J
  • Bench: Division Bench
  • Advocates: M.L. Saggar, with Mr. Sunny Saggar, for the Appellant; Mikhail Kad, AAG, Punjab and Mr. Puneet Jindal, Advocate, for the Respondent
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.