Punjab-Haryana High Court
Kamaljeet Kaur And Ors vs Union Of India on 4 September, 2019
Author: Rekha Mittal
Bench: Rekha Mittal
In the High Court of Punjab and Haryana at Chandigarh
FAO No. 3285 of 2019 (O&M)
Date of Decision:4.9.2019
Kamaljeet Kaur and others
---Appellants
vs.
Union of India through General Manager
---Respondent
Coram: Hon'ble Mrs. Justice Rekha Mittal
***
Present: Mr. Somesh Gupta, Advocate
for the appellants
Mr. Karaminder Singh, Advocate
for the respondent-Union of India
***
Rekha Mittal, J.
CM No. 11166-CII of 2019 Prayer in this application is for condoning delay of 158 days in filing the appeal.
In view of averments made in the application and arguments advanced by counsel for the applicants, application is allowed and delay of 158 days in filing the appeal stands condoned.
Disposed of accordingly.
Main case For orders, see FAO No. 2037 of 2019 titled "Amarjeet Singh and another vs. Union of India through General Manager", decided on even date.
(Rekha Mittal) Judge 4.9.2019 paramjit Whether speaking/reasoned: Yes Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 08-09-2019 07:59:20 :::