Punjab-Haryana High Court
Raj Kapoor Malik Son Of Shri Balbir Singh vs Union Of India on 30 April, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.7845 of 2012 (O&M)
Date of decision: 30.04.2012
Raj Kapoor Malik son of Shri Balbir Singh, resident of House
No.969, Sector 26, Panchkula.
...Petitioner
versus
Union of India, through Secretary Heavy Industries Udyog Bhawan,
New Delhi, and others.
....Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: Mr. Manoj Chahal, Advocate, for the petitioner.
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1. Whether reporters of local papers may be allowed to see the
judgment ? No.
2. To be referred to the reporters or not ? No.
3. Whether the judgment should be reported in the digest ? No.
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K.Kannan, J. (Oral)
1. The writ petition itself may be treated as representation and appropriate orders be passed within a period from the date of receipt of copy of this order.
5. The writ petition is disposed off.
(K.KANNAN) JUDGE 30.04.2012 sanjeev