Punjab-Haryana High Court
Union Of India And Ors vs Bishambar And Anr on 2 March, 2015
Bench: Surya Kant, Naresh Kumar Sanghi
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.6754 of 2014
Date of Decision: March 02, 2015
Union of India and others
.....Petitioners
versus
Bishamber Dayal and another
......Respondents
CORAM: HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE NARESH KUMAR SANGHI.
Present:Mr.Namit Kumar, Advocate, for the petitioners.
Mr.Rohit Seth, Advocate,
for respondent No.1.
-.-
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.9167-CAT of 2007 (Union of India and others versus Central Administrative Tribunal, Chandigarh Bench and others).
[SURYA KANT]
JUDGE
March 02, 2015 [NARESH KUMAR SANGHI]
Mohinder JUDGE
MOHINDER KUMAR
2015.03.09 11:59
I attest to the accuracy and
authenticity of this document
Chandigarh
110 CM No.2599 of 2015 in
CWP No.6754 of 2014
---
Union of India and others vs. Bishamber Dayal and another
----
Present : Mr.Namit Kumar, Advocate, for the applicant-petitioners. Mr.Rohit Sharma, Advocate, for the non-applicant-respondent No.1.
*** For the reasons mentioned in the application, the same is allowed subject to all just exceptions and the document (Annexure P-7) is taken on record.
CM stands disposed of.
(SURYA KANT)
JUDGE
March 02, 2015 (NARESH KUMAR SANGHI)
Mohinder JUDGE
MOHINDER KUMAR
2015.03.09 11:59
I attest to the accuracy and
authenticity of this document
Chandigarh