Punjab-Haryana High Court
Ish Kumar vs Haryana State Electricity Board And ... on 5 July, 2010
Author: Alok Singh
Bench: Alok Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.W.P. No.9270 of 1994
Date of Decision: 5.7.2010
Ish Kumar
......Petitioner
VERSUS
Haryana State Electricity Board and another
......Respondents
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
-.-
Present: Mr. Subhash Ahuja, Advocate
for the petitioner.
None for the respondents.
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?
ALOK SINGH, J. (ORAL)
Learned Counsel for the petitioner states that present pe- tition be disposed of in the terms of the judgment of Division Bench of this Court in LPA No.657 of 1997 dated 17.12.2004. He further states that his case is fully covered by the judgment of Division bench (supra).
Present petition stands disposed of in the same terms.
( ALOK SINGH ) th 05 July, 2010 JUDGE ashish