Punjab-Haryana High Court
Municipal Corporation Chandigarh And ... vs Dav College Trust Management Society on 9 August, 2019
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
LPA No.434 of 2011 (O&M)
Reserved on : July 08, 2019
Date of Decision: August 09, 2019
Municipal Corporation UT, Chandigarh and others ...Appellants
Versus
DAV College Trust Management Society ...Respondent
CORAM: HON'BLE MR. JUSTICE RAJIV SHARMA,
HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present: Mr.Pankaj Jain, Advocate with
Ms.Deepali Puri, Advocate for the appellant.
***
HARINDER SINGH SIDHU, J.
For order, see detailed judgment of even date recorded in LPA No.424 of 2011 titled "Municipal Corporation UT Chandigarh vs. Shri Guru Gobind Singh College of Pharmacy and others".
(RAJIV SHARMA) (HARINDER SINGH SIDHU)
JUDGE JUDGE
August 09, 2019
gian
Whether Speaking / Reasoned Yes / No
Whether Reportable Yes / No
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