Punjab-Haryana High Court
Mr. Vijay Kumar Malik Son Of Shri Ram Lal vs Union Territory Of Chandigarh on 4 August, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.483 of 1991 (O&M)
Date of Decision: 04.08.2011
Mr. Vijay Kumar Malik son of Shri Ram lal, 52/78, Ramjas Road, Karol
Bagh, New Delhi
... Petitioner
Versus
Union Territory of Chandigarh, through its Administrator and another
... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present: Mr. P.C. Goyal, Advocate,
for the petitioner.
Mr. Sanjay Kaushal, Senior Standing Counsel for
Chandigarh Administration.
*****
1. Whether reporters of local papers may be allowed to see the
judgment? NO
2. To be referred to the reporters or not? NO
3. Whether the judgment should be reported in the digest? NO
K. KANNAN, J. (Oral)
For detailed order see, CWP No.482 of 1991 titled as "Birdi Construction Company v. Union Territory of Chandigarh and another " of even date.
AUGUST 04, 2011 ( K. KANNAN ) Rajan JUDGE