Punjab-Haryana High Court
Ravinder Kumar vs State Of Haryana And Ors on 8 December, 2022
Author: Arun Monga
Bench: Arun Monga
276 (16th case)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-3944-2021 (O&M)
Date of Decision: 08.12.2022
Ravinder Kumar ...Petitioner
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE ARUN MONGA
Present: Mr. Sandeep Kumar Goyat, Advocate,
for the petitioner.
Ms. Mamta Singla Talwar, DAG, Haryana.
Mr. Aashish Chopra, Senior Advocate with
Ms. Gurpreet Randhawa, Advocate
Ms.Rupa Pathania, Advocate,
For respondent-NPCIL.
Mr. Satya Pal Jain, Additional Solicitor General of India with
Ms. Alisha Arora, Central Government counsel,
For respondent-UOI.
ARUN MONGA, J. (ORAL)
In view of the order of even date passed in CWP No.21270-2021 titled "Nuclear Power Corporation of India Vs. State of Haryana and others", the present writ petition is disposed of in terms of the liberty granted as per the detailed order.
(ARUN MONGA) JUDGE 08.12.2022 Vandana Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 13-12-2022 01:40:20 :::