Punjab-Haryana High Court
Surinder Singh vs Pspcl And Anr on 20 December, 2016
Author: Kuldip Singh
Bench: Kuldip Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-11502-2016 (O&M)
Date of decision: 20.12.2016
Surinder Singh
.....Petitioner
versus
Punjab State Power Corportaion Limited and another
......Respondents
CORAM: Hon'ble Mr.Justice Kuldip Singh
Present: Mr.S.S.Gurna, Advocate for the petitioner(s)
Mr.Roshan Lal Sharma, Advocate for the respondents
1. Whether Reporters of Local Newspapers 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?
Kuldip Singh, J. (Oral)
For orders, see judgment of even date passed in CWP-10994- 2016 titled as Pritpal Singh versus Punjab State Power Corportaion Limited and another.
20.12.2016 (Kuldip Singh)
gk Judge
Whether speaking/ reasoned: Yes
Whether Reportable: No
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