Punjab-Haryana High Court
Sc/St Employees Welfare Association Of ... vs The Chief General Manager on 2 November, 2015
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.23374-2015
Date of Decision: 02.11.2015
SC/ST Employees Welfare Association of B.S.N.L. Punjab Circle
... Petitioner(s)
Versus
The Chief General Manager
... 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. Surinder Sharma, Advocate,
for the petitioner.
Paramjeet Singh, J. (Oral)
Learned counsel for the petitioner wants to withdraw the instant petition with liberty to file afresh after annexing relevant documents.
Dismissed as withdrawn with aforesaid liberty.
02.11.2015 (Paramjeet Singh)
parveen kumar Judge
PARVEEN KUMAR
2015.11.03 12:25
I attest to the accuracy and
authenticity of this document