Punjab-Haryana High Court
Japinder Singh And Others vs Union Of India And Others on 23 October, 2013
Bench: Surya Kant, Surinder Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.23236 of 2013
Date of Decision: October 23, 2013
Japinder Singh and others ......Petitioners
versus
Union of India and others ......Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE SURINDER GUPTA.
Present : Mr.Ritesh Pandey, Advocate, for the petitioners.
Mr.Hitesh Kaplish, Central Govt. Standing Counsel
Union of India-respondent No.1.
Mr.Rishi Kaushal, Advocate, for respondent No.2.
Mr.P.S.Bajwa, Addl. AG, Punjab, for respondent No.3.
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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?
Surya Kant, J. (Oral)
For orders see order of even date passed in CWP No.23219 of 2013 (Joginder Singh versus Union of India and others).
(SURYA KANT)
JUDGE
October 23, 2013 (SURINDER GUPTA)
Mohinder JUDGE
Kumar Mohinder
2013.10.26 11:26 I attest to the accuracy of this order Chandigarh