Punjab-Haryana High Court
Manjeet Singh And Others vs Union Of India And Others on 18 December, 2013
Bench: Surya Kant, Surinder Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.27771 of 2013
Date of Decision: December 18, 2013
Manjeet Singh and others ......Petitioners
Versus
Union of India and others ......Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE SURINDER GUPTA.
Present : Mr. Satbir Rathore, Advocate, for the petitioners.
Mr.Hitesh Kaplish, Central Government Standing
Counsel for Union of India-respondent No.1.
Mr.Rishi Kaushal, Advocate, for respondent Nos.2.
Mr.P.S.Bajwa, Addl. AG, Punjab, for respondent
Nos.3&4.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Surya Kant, J. (Oral)
For orders, see order of even date passed in CWP No.27767 of 2013 (Hardeep Singh versus Union of India and others).
[SURYA KANT]
JUDGE
December 18, 2013 [SURINDER GUPTA]
Mohinder JUDGE
Kumar Mohinder
2013.12.27 12:32 I attest to the accuracy of this order Chandigarh