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[Cites 1, Cited by 66]

Punjab-Haryana High Court

Manjit Singh Malik And Ors vs Union Of India And Anr on 21 March, 2023

                                                          Neutral Citation No:=2023:PHHC:055033




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

212/367
                                               CWP-18868-2018
                                               Date of decision: 21.03.2023

MANJIT SINGH MALIK AND OTHERS
                                                                  ...Petitioners
                          V/s
UNION OF INDIA AND ANOTHER
                                                                 ...Respondents


CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

Present:     Mr. Naveen Kumar, Advocate
             for the petitioners.

             Mr. Satya Pal Jain, Additional Solicitor General of India
             with Mr. Arun Gosain, Sr. Panel Counsel, for the
             respondent/UOI.
                   ****

VINOD S. BHARDWAJ, J. (ORAL)

For orders see, CWP-24977-2017 titled as "GURDEEP SINGH AND OTHERS Vs. THE UNION OF INDIA AND ANOTHER"

of even date.
(VINOD S. BHARDWAJ) 21.03.2023 JUDGE manisha Whether speaking/reasoned Yes/No Whether reportable Yes/No Neutral Citation No:=2023:PHHC:055033 1 of 1 ::: Downloaded on - 10-06-2023 07:30:02 :::