Punjab-Haryana High Court
Union Of India vs Shanti Devi & Others on 22 October, 2013
Author: L. N. Mittal
Bench: L. N. Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR NO.7747 OF 2012
DATE OF DECISION : 22nd OCTOBER 2013
Union of India
.... Petitioner
Versus
Shanti Devi & others
.... Respondents
CORAM : HON'BLE MR. JUSTICE L. N. MITTAL
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Present : Mr. Heman Aggarwal, Central Government Additional standing
counsel for petitioner.
Mr. Rajesh Dhiman, Advocate for
Mr. Surender Dagar, Advocate for respondents no.1 to 3 and 5
to 10.
Mr. Sharad Yadav, Advocate for respondent no.4.
None for proforma respondents no.16 and 17.
****
L. N. MITTAL, J. (ORAL)
None is appearing for respondents no.11 to 15 in spite of service. Respondents no.1 to 10 have put in appearance through counsel.
Heard.
In view of order dated 09.04.2013 passed by this Court in CR No.6345 of 2011, the instant revision petition is dismissed.
Pending civil miscellaneous application, if any, is disposed of as infructuous.
22nd October, 2013 (L. N. MITTAL) 'raj' JUDGE -2- CR No.5407 of 2012 Raj Kumar 2013.10.22 16:16 I attest to the accuracy and integrity of this document Chandigarh