Punjab-Haryana High Court
D.S. Ahluwalia vs State Of Punjab & Others on 22 July, 2010
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Civil Writ Petition No.3647 of 2010
Date of Decision: July 22, 2010
D.S. Ahluwalia
.....PETITIONER(S)
VERSUS
State of Punjab & Others
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. Kapil Kakkar, Advocate, for the petitioner.
Mr. B.S. Chahal, Deputy Advocate General,
Punjab, for the respondents.
. . .
AJAI LAMBA, J (Oral)
It has been brought out that payment of Rs.3,00,209/- as medical reimbursement has already been made to the petitioner.
Learned counsel contends that for the remaining amount, the petitioner would seek alternate remedy.
The petition is disposed of so as to enable the petitioner to take alternate remedy.
(AJAI LAMBA)
July 22, 2010 JUDGE
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