Punjab-Haryana High Court
Ramesh Chander Monga vs State Bank Of India And Others on 6 November, 2013
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 1767 of 2011
Date of Decision: 06.11.2013
Ramesh Chander Monga ........Petitioner
versus
State Bank of India and others ......... Respondents
Present: Mr. Ashok Aggarwal , Advocate
for the petitioner.
Mr.R.K.Chopra, Sr. Advocate with
Mr.Pawan Kumar, Advocate and
Mr.Vikas Chatrath, Advocate
for respondent-State Bank of India.
Mr.Rupinder Khosla, Assistant Solicitor General of India
for Union of India-respondent No.4.
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Ajay Tewari, J. (Oral):
For orders see CWP No. 19880 of 2008, Surjit Singh v. State Bank of India and others decided vide order of even date.
(AJAY TEWARI) JUDGE November 06, 2013 sunita Nagpal Sunita 2013.11.08 14:16 I attest to the accuracy and integrity of this document