Punjab-Haryana High Court
Union Of India And Others vs Surinder Pal Sharma And Another on 2 July, 2014
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.12300 of 2009 (O&M)
DATE OF DECISION: 02.07.2014
Union of India and others
.....Petitioners
versus
Surinder Pal Sharma and another
.....Respondents
CORAM:- HON'BLE MR.JUSTICE SANJAY KISHAN KAUL,CHIEF JUSTICE
HON'BLE MR. JUSTICE AJAY TEWARI
Present: Mr. Namit Kumar, Advocate for the petitioners
Mr. K.B. Sharma, Advocate for
Mr. Jagdeep Jaswal, Advocate for respondent No.1
Respondent No.2 - a formal party
..
SANJAY KISHAN KAUL, CHIEF JUSTICE (Oral):
Learned counsels for the parties have referred to the order of the Division Bench of this Court in CWP No.12342-CAT of 2005 titled as Gian Chand vs. Financial Commissioner and others, decided on 14.12.2010 and connected matter conceding that in view of the same the present petition has to be dismissed.
The writ petition is accordingly dismissed in terms of the order aforesaid.
( SANJAY KISHAN KAUL ) CHIEF JUSTICE
02.07.2014 ( AJAY TEWARI ) parkash* JUDGE Chand Parkash 2014.07.03 13:05 I attest to the accuracy and integrity of this document