Punjab-Haryana High Court
Union Of India And Ors vs Tarsem Singh And Ors on 9 May, 2016
XOBJR-104-CI-2016 (O&M) in RFA No. 4567 of 2011
UNION OF INDIA AND ANR VS TARSEM SINGH AND OTHERS
Present: Mr. R.S.Manhas, Advocate for the applicant-cross objector.
Mr. Rajiv Sharma, Advocate for the appellants-UOI.
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CM No. 1418-CI-2016 Application is allowed, as prayed for. CM stands disposed of.
XOBJR No. 104-CI-2016 Learned counsel for the parties are ad idem that cross objections already filed with identical RFAs were decided by this Court on 17.2.2016, including in RFA No. 2902 of 1999 ( Union of India and another Vs. Major Pritam Singh and another), however, these cross objections could not be put for hearing on the said date.
Learned counsel for the parties are agreed that cross objections are squarely covered by the order dated 17.2.2016 passed in Major Pritam Singh's case (supra) and the same may be disposed of in terms thereof.
In view of the abovesaid common stand taken by learned counsel for the parties, cross objections are ordered to be disposed of in terms of order dated 17.2.2016 passed in Major Pritam Singh's case (supra).
(RAMESHWAR SINGH MALIK) JUDGE 9.5.2016 AK Sharma 1 of 1 ::: Downloaded on - 10-06-2016 21:49:45 :::