Punjab-Haryana High Court
Basant Singh & Others vs Punjab State And Others on 21 October, 2011
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
C.M. No.13261-CI of 2011 in/and
RFA No.3156 of 2002 (O&M)
Date of decision: 21.10.2011
Basant Singh & others
-----Appellants
Vs.
Punjab State and others
-----Respondents
CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR GARG
1. Whether reporters of local newspapers may be allowed to
see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- None for the appellants.
Mr. Surinder Kapoor, Addl.A.G., Punjab.
Mr. Sanjiv Sharma, Advocate
for respondent No.3.
---
RAKESH KUMAR GARG, J.
C.M. No.13260-CI of 2011:
CM is allowed subject to all just exceptions. Copy of judgment dated 8.4.2011 passed in RFA No.2474 of 2000 (PSIEC v. Jagjit Singh & others) is taken on record. C.M. No.13261-CI of 2011 in/and RFA No.3156 of 2002 (O&M):
Vide this application, prayer has been made to dispose of the instant appeal in terms of judgment of this Court dated 8.4.2011 in RFA No.2474 of 2000 (PSIEC v. Jagjit Singh RFA No.3156 of 2002 2 & others), submitting that the instant appeal is covered by the aforesaid judgment.
Notice of this application was given to the counsel opposite Shri Sanjiv Sharma, Advocate who is representing the Punjab Small Industries & Export Corporation Limited, Chandigarh, Udyog Bhawan, Sector 17, Chandigarh, has fairly submitted that this appeal is covered by the aforesaid judgment. He has no objection if the same is disposed of in terms of the aforesaid judgment.
Keeping in view the stand taken by learned counsel appearing on behalf of the parties, prayer in this application is allowed and the main appeal is taken on Board and the same is disposed of in terms of judgment of this Court dated 8.4.2011 in RFA No.2474 of 2000 (PSIEC v. Jagjit Singh & others).
October 21, 2011 ( RAKESH KUMAR GARG ) ak JUDGE