Punjab-Haryana High Court
Tarlochan Singh vs Improvement Trust Patiala & Others on 30 September, 2013
Author: Surinder Gupta
Bench: Surya Kant, Surinder Gupta
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
CWP No. 3047 of 2013
Date of Decision : 30.09.2013
Tarlochan Singh
.......... Petitioner
Versus
Improvement Trust Patiala & others
...... Respondents
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CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE SURINDER GUPTA
Present : Mr. Anupam Singla, Advocate,
for the petitioner.
Mr. J.S. Puri, Addl. A.G., Punjab.
Mr. Sandeep Khunger, Advocate
for the Improvement Trust, Patiala.
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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?
SURINDER GUPTA, J.
For orders, see judgment of even date in CWP No. 1322 of 2013 titled Sunil Khosla vs. State of Punjab & others.
(SURYA KANT) (SURINDER GUPTA)
JUDGE JUDGE
30.09.2013
'Satyawan'
Satyawan
2013.09.30 15:08
"I attested to the accuracy and integrity of this document"
High Court Chandigarh