Punjab-Haryana High Court
Shiv Kumar Chandela And Anr vs Union Of India And Ors on 5 April, 2018
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No. 20603 of 2017
Date of Decision: 5.4.2018
Shiv Kumar Chandela and another ..........Petitioners
v.
Union of India and others ..........Respondents
CORAM HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
Present:- Ms. Abha Rathore, Advocate, for the petitioners
Mr. O.P. Dabla, Senior Counsel for UOI
Mr. Salil Sabhlok, Advocate, for respondent No. 2
Mr. Sajjan Singh, Advocate, for respondents No. 3 and 4
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RAKESH KUMAR JAIN, J.
Learned counsel for the petitioners has submitted that this petition has become infructuous Disposed of as such.
(RAKESH KUMAR JAIN) JUDGE 5.4.2018 Ashwani Speaking/Reasoned Yes/No Reportable Yes/No 1 of 1 ::: Downloaded on - 08-04-2018 10:58:56 :::