Punjab-Haryana High Court
Union Of India And Ors vs Harbans Lal And Anr on 16 February, 2026
Bench: Harsimran Singh Sethi, Vikas Suri
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(110) CWP-4565-2026
Date of Decision : February 16, 2026
Union of India and others .. Petitioners
Versus
Ex. Harbans Lal and another .. Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
HON'BLE MR. JUSTICE VIKAS SURI
Present: Mr. H.S. Sandhu, Advocate, for
Mr. B.S. Khaira, Sr. Panel Counsel, for the petitioners-UOI.
HARSIMRAN SINGH SETHI J. (ORAL)
1. In the present writ petition, the challenge is to the order dated 09.03.2023 (Annexure P-1) passed by respondent No.2- Armed Forces Tribunal, Regional Bench, Chandigarh (hereinafter referred to as 'the Tribunal') by which, certain benefits qua the medical cover under Ex- servicemen Contributory Health Scheme (ECHS) have been granted to respondent No.1.
2. Learned counsel for the petitioners was asked that once the counsel for the petitioners before the Tribunal conceded the claim, the same cannot be challenged after a period of approximately three years.
3. Learned counsel for the petitioners has not been able to give any justifiable reason as to why, a conceded case has been challenged after approximately three years.
4. Faced with this situation, learned counsel for the petitioners submits that the present writ petition may kindly be disposed of having been not pressed any further.
5. Ordered accordingly.
(HARSIMRAN SINGH SETHI)
JUDGE
February 16, 2026 (VIKAS SURI)
harsha JUDGE
Whether speaking/reasoned : Yes
Whether reportable : No
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