Punjab-Haryana High Court
Vijay Kumar Puri And Another vs The Improvement Trust on 8 July, 2014
Bench: Jasbir Singh, Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No. 13305 of 2006 (O & M)
Date of decision : 8.7.2014
Vijay Kumar Puri and another ........Petitioners
Vs.
The Improvement Trust, Batala and others ......Respondents
CORAM: Hon'ble Mr. Justice Jasbir Singh
Hon'ble Mr. Justice Harinder Singh Sidhu
Present:- Mr. Samuel Gill, Advocate, for the petitioners
Mr. Gaurav Garg Dhuriwala, DAG, Punjab
Mr. Kuldeep Sanwal, Advocate, for respondent No. 5
Mr. R.D. Bawa, Advocate, for respondents No. 6 & 9
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Jasbir Singh, J. (Oral)
Counsel for the parties are in agreement that this writ petition be disposed of in terms of order passed by this Court in CWP No. 9312 of 1999 decided on 20.5.2011 titled as 'Dev Raj Puri v. The Improvement Trust, Batala and others'.
Ordered accordingly.
(Jasbir Singh) Judge (Harinder Singh Sidhu) Judge 8.7.2014 Ashwani Kumar Ashwani 2014.07.09 16:12 I attest to the accuracy and integrity of this document