Punjab-Haryana High Court
Sangeeta Kapoor vs Union Of India And Others on 24 January, 2023
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-20876-2021 (O&M)
Date of decision: 24.01.2023
Mrs. Sangeeta Kapoor
...Petitioner
Vs.
The Union of India and others
...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
HON'BLE MRS. JUSTICE MANISHA BATRA
Present: Mr. Baljeet Beniwal, Advocate,
Mr. Vasu Kukreja, Advocate,
and Ms. Sangeeta Kapoor, Advocate,
for the petitioner.
Mr. Arvind Moudgil, Senior Standing Counsel,
for respondent Nos. 1 to 3.
***
Ritu Bahri, J. (oral) Rejoinder, filed on behalf of the petitioner, is taken on record. For order, see detailed order of even date passed by this Court in CWP-18800-2021, titled as Ritu Garg vs. Deputy Director, Directorate of Enforcement, Chandigarh.
(RITU BAHRI) JUDGE (MANISHA BATRA) 24.01.2023 JUDGE ajp Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 26-01-2023 10:25:35 :::