Punjab-Haryana High Court
Parveen Kumar vs Central Administrative Tribunal ... on 8 April, 2016
Bench: Surya Kant, P.B.Bajanthri
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.25849 of 2015
Date of Decision: April 08, 2016
Parveen Kumar ....Petitioner
versus
Central Administrative Tribunal, Chandigarh Bench and others
.....Respondents
CORAM: HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE P.B.BAJANTHRI.
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Present: Mr.Rohiteshwar Singh, Advocate,
for the petitioner.
Mr.Karan Bhardwaj, Advocate, for UOI.
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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?
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Surya Kant, J. (Oral)
For orders, see order of even date passed in CWP No.10987 of 2015 (Shamsher Singh versus Union of India and others).
[SURYA KANT]
JUDGE
April 08, 2016 [P.B.BAJANTHRI]
mohinder JUDGE
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