Punjab-Haryana High Court
Jagat Singh And Others vs The Punjab State Electricity Board on 10 May, 2013
Author: S.S. Saron
Bench: S.S.Saron
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RA No.464 of 2002 in
CWP No.17088 of 2002
Date of decision: 10.05.2013
Jagat Singh and others .....Petitioners
versus
The Punjab State Electricity Board
and others ..... Respondents
CORAM : HON'BLE MR. JUSTICE S.S.SARON
HON'BLE MR. JUSTICE S.P.BANGARH
Present: Mr. J. S. Chaudhary, Senior Advocate with
Mr.D. S. Chanan, Advocate for the review applicant.
Mr. R. K. Arora, Advocate for the petitioners-non-applicant.
S.S. SARON, J.
Learned counsel for the parties are agreed that the review application can be disposed of in terms of order passed today in RA No.174 of 2003 in CWP No.13487 of 2002 titled 'Balwant Rai and others versus State of Punjab and others'.
Accordingly, the review application is disposed of in the same terms.
( S. S. Saron ) Judge ( S.P. Bangarh ) Judge 10.05.2013 A.Kaundal