Punjab-Haryana High Court
Union Of India vs Bhagwant Singh And Others on 2 July, 2018
CM-8749-C-2018 in/and 1
RSA-3297-2018 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CM-8749-C-2018 in/and
RSA-3297-2018 (O&M)
Date of Decision : 2.7.2018
Union of India through Secretary, Department of Home Affairs
...... Appellant
Versus
Bhagwant Singh and others ...... Respondents
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
Present : Mr. Satya Pal Jain, Additional Solicitor General of India
with Mr. Dheeraj Jain, Advocate
Mr. Arun Gosain, Advocate
Mr. Sunil K. Sharma, Advocate
Ms. Rajni Narula, Advocate
Mr. Shivoy Dhir, Advocate and
Mr. M.S.Chhina, Advocate
for the appellant-UOI.
Ms. Rameza Haqim, Addl. Advocate General, Punjab and
Ms. Damanpreet Kaur, Assistant Advocate General, Punjab.
Mr. Sukhdeep Singh Sandhu, Advocate
CBI Special Prosecutor for CBI.
***
AJAY TEWARI, J. (Oral)
CM-8749-C-2018 This is an application for condonation of 297 days delay in filing the appeal.
For the reasons recorded in the application, the same is allowed and delay of 297 days in filing the appeal is condoned.
1 of 2 ::: Downloaded on - 08-07-2018 04:22:38 ::: CM-8749-C-2018 in/and 2 RSA-3297-2018 (O&M) Main Case For detailed order see order of even date in RSA No. 3270 of 2018 titled as "Union of India through Secretary, Department of Home Affairs Versus Harjinder Singh and others."
(AJAY TEWARI) 2.7.2018 JUDGE anuradha Whether speaking/reasoned - Yes/No Whether reportable - Yes/No 2 of 2 ::: Downloaded on - 08-07-2018 04:22:38 :::