Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Punjab-Haryana High Court

Prem Kumar @ Prem Nath vs Tribunal Improvement Trust & Ors on 28 February, 2017

Author: Surya Kant

Bench: Surya Kant

                    IN THE HIGH COURT OF PUNJAB & HARYANA
                                 AT CHANDIGARH
                                      ****

CWP No.18967 of 2013 Date of Decision : 28.02.2017 **** Prem Kumar & Prem Nath .... Petitioners Versus Tribunal Improvement Trust, Jalandhar and others ..... Respondents CORAM: HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE SUDIP AHLUWALIA *** Present: Mr. Sanjeev Pandit, Advocate, for the petitioner.

Mr. Sandeep Khunger, Advocate, for respondents No.1 and 2.

Mr. Rajesh Bhardwaj, Addl. AG, Punjab. SUDIP AHLUWALIA J.

For orders, see order of even date passed in CWP No. 12568 of 2013 titled as "Manjit Singh vs. The Land Acquisition Collector & others".





                                (SURYA KANT)                     (SUDIP AHLUWALIA)
                                    JUDGE                             JUDGE


           28.02.2017
           Dinesh




For Subsequent orders see CWP-1058-2014, CWP-12568-2013, CWP-21322-2013 and 8 more.

1 of 1 ::: Downloaded on - 06-03-2017 03:27:32 :::