Punjab-Haryana High Court
Deen Bandhu Chhotu Ram Thermal Power ... vs Bhangi Ram on 30 August, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.8665 of 2017 (O&M)
Date of decision : 30.08.2022
Deen Bandhu Chhotu Ram Thermal Power Plant
... Petitioner
Versus
Bhangi Ram
.. Respondent
CORAM : HON'BLE MR.JUSTICE ANIL KSHETARPAL
Present : Mr.Sudeep Mahajan Advocate and
Ms.Saachi Mahajan, Advocate
for the petitioner.
Mr.Akshay Jindal, Advocate,
Mr.S.S.Dinarpur, Advocate,
Mr.Shubham Verma Advocate and
Mr.Aman Godara, Advocate
Mr.Inderjeet Singh Advocate
Mr.Parvinder Singh, Advocate
Mr.Jagdish Manchanda, Advocate
for the respondent(s).
Anil Kshetarpal, J.
For orders, see order of even date passed in CR No.8528 of 2017 titled as "Deen Bandhu Chhotu Ram Thermal Power Plant Vs. Jai Pal"
30.08.2022 ( ANIL KSHETARPAL) sd JUDGE Whether speaking/reasoned : Yes Whether Reportable : No 1 of 1 ::: Downloaded on - 29-12-2022 07:12:59 :::