Punjab-Haryana High Court
Reena Tayal vs Union Of India And Anr on 24 December, 2015
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-19255-2015
Date of Decision: 24.12.2015
Reena Tayal
... Petitioner(s)
Versus
Union of India and another
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
1) Whether Reporters of the 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 ?
Present: Mr. Raman Sharma, Advocate,
for the petitioner.
Mr. Indresh Goel, Advocate,
for the respondents.
Paramjeet Singh, J. (Oral)
Learned counsel for the petitioner submits that necessary correction has been effected in passport and instant petition has become infructuous.
Dismissed as infructuous.
24.12.2015 (Paramjeet Singh)
parveen kumar Judge
PARVEEN KUMAR
2015.12.24 13:01
I attest to the accuracy and
authenticity of this document