Punjab-Haryana High Court
Smt. Sandhya Devi And Others vs Union Of India And Others on 5 January, 2012
Bench: Satish Kumar Mittal, T.P.S. Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.W.P. No. 3408 of 2011
Date of Decision:- 5.1.2012.
Smt. Sandhya Devi and others
.....Petitioners
Versus
Union of India and others
.....Respondents
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE T.P.S. MANN.
Present:- Mr. B.S. Sehgal, Advocate
for the petitioners.
Ms. Anjali Kukar, Standing Counsel
for Union of India-respondents.
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SATISH KUMAR MITTAL, J.(Oral)
Learned counsel for the petitioners wants to withdraw this petition with liberty to approach the Armed Forces Tribunal and if any Original Application is filed with regard to the claim made in this petition with the said Tribunal, the said Tribunal will consider and decide the same finally after hearing counsel for the parties within nine months.
Learned counsel for respondents has no objection.
Dismissed as withdrawn with the aforesaid liberty.
( SATISH KUMAR MITTAL )
JUDGE
( T.P.S. MANN )
January 05, 2012 JUDGE
reema