Punjab-Haryana High Court
Bsnl vs Union Of India And Ors on 27 February, 2015
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 11958 of 2012(O&M)
Date of Decision: 27.02.2015
Bharat Sanchar Nigam Limited
... Petitioner
Versus
Union of India & ors.
... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Amit Gupta, Advocate,
for the petitioner.
Mr. Sanjay Tangri, Advocate,
for respondent No.2.
Mr. Madan Gupta, Advocate,
for respond No.3.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J.(Oral)
Learned counsel for the petitioner submits that this matter has been rendered infructuous.
Dismissed as infructuous.
27.02.2015 (RAJIV NARAIN RAINA)
monika JUDGE
MONIKA VERMA
2015.02.28 13:42
I attest to the accuracy and
authenticity of this document
chandigarh