Punjab-Haryana High Court
Surinder Mittal And Ors vs Puda on 26 August, 2015
Bench: Surya Kant, Jaspal Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.14826 of 2002
Date of Decision: August 26, 2015
Sh.Surinder Mittal and others
.....Petitioners
versus
Punjab Urban Planning & Development Authority and another
.....Respondents
CORAM: HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE JASPAL SINGH.
Present: Mr.D.K.Singal, Advocate, for the petitioners.
Mr.Balwinder Singh, Advocate, for PUDA.
-.-
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)
CM No.8981 of 2015 For the reasons mentioned in the application, the same is allowed and the main writ petition is dismissed as withdrawn.
CWP No.14826 of 2002.
Dismissed as withdrawn.
[SURYA KANT]
JUDGE
August 26, 2015 [JASPAL SINGH]
mohinder JUDGE
MOHINDER KUMAR
2015.08.27 11:47
I attest to the accuracy and
authenticity of this document
Chandigarh