Punjab-Haryana High Court
Harjit Singh vs Union Of India And Others on 12 February, 2014
Bench: Surya Kant, Amol Rattan Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.2672 of 2014
Date of Decision: February 12, 2014
Harjit Singh ......Petitioner
Versus
Union of India and others ......Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE AMOL RATTAN SINGH.
Present : Mr.Ritesh Pandey, Advocate, for the petitioner.
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 No.3.
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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?
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Surya Kant, J. (Oral)
For orders, see order of even date passed in CWP No.2623 of 2014 (Tirath Singh versus Union of India and others).
[SURYA KANT]
JUDGE
February 12, 2014 [AMOL RATTAN SINGH]
Mohinder JUDGE
Kumar Mohinder
2014.02.13 14:55 I attest to the accuracy of this order Chandigarh