Punjab-Haryana High Court
Ex. Risaldar Prithi Singh vs Union Of India And Others on 30 August, 2013
Author: Jasbir Singh
Bench: Jasbir Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No. 17955 of 2004 (O & M)
Date of decision : 30.8.2013
Ex. Risaldar Prithi Singh ........Petitioner
Vs.
Union of India and others ....Respondents
CORAM: Hon'ble Mr. Justice Jasbir Singh
Present:- Mr. Karan Bhardwaj, Advocate, for the petitioner
None for UOI
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Jasbir Singh, J. (Oral)
In terms of order passed on 14.9.2012 in CWP No. 6830 of 1992 titled as 'No.4452793-P Naik Prem Singh v. Union of India and others', this writ petition is ordered to be transferred to Armed Forces Tribunal, Chandigarh Bench at Chandigarh.
Copy of the order be sent to both the parties and the parties/counsel are directed to appear before the above Tribunal on 21.10.2013.
(Jasbir Singh) Judge 30.8.2013 Ashwani Kumar Ashwani 2013.09.02 15:47 I attest to the accuracy and integrity of this document