Punjab-Haryana High Court
Dev Raj Puri (Deceased) Through His Lr ... vs The Improvement Trust on 8 July, 2014
Bench: Jasbir Singh, Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No. 10991 of 2001 (O & M)
Date of decision : 8.7.2014
Dev Raj Puri (deceased) through his LR Rishi Puri (deceased) through his
LRs Smt. Chander Kanta Puri and others
........Petitioners
Vs.
The Improvement Trust, Batala and others ......Respondents
CORAM: Hon'ble Mr. Justice Jasbir Singh
Hon'ble Mr. Justice Harinder Singh Sidhu
Present:- Ms. Upasana Dhawan, Advocate, for the petitioners
Mr. Gaurav Garg Dhuriwala, DAG, Punjab
Mr. Kuldeep Sanwal, Advocate, for respondent No. 5
Mr. R.D. Bawa, Advocate, for respondents No. 6 & 9
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Jasbir Singh, J. (Oral)
Counsel for the parties are in agreement that this writ petition be disposed of in terms of order passed by this Court in CWP No. 9312 of 1999 decided on 20.5.2011 titled as 'Dev Raj Puri v. The Improvement Trust, Batala and others'.
Ordered accordingly.
(Jasbir Singh) Judge (Harinder Singh Sidhu) Judge 8.7.2014 Ashwani Kumar Ashwani 2014.07.09 16:12 I attest to the accuracy and integrity of this document