Punjab-Haryana High Court
Ic026754-M Major Inderjeet Singh vs Union Of India And Others on 1 October, 2010
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.M.No.13072 of 2010 in
C.W.P.No.4441 of 2007
Date of Decision:- 01.10..2010
IC026754-M Major Inderjeet Singh
Sandhu and others ....Petitioner(s)
vs.
Union of India and others ....Respondent(s)
***
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
***
Present:- Ms.Geeta Singhwal, Advocate,
for the applicant-respondents.
***
AUGUSTINE GEORGE MASIH, J. (Oral)
Prayer in the present application is for extension of time for implementation of the order dated 9.4.2010 passed by this Court.
In the application, it has been stated that a clarification application has been filed before the Hon'ble Supreme Court in Transfer Petition (Civil) No.56 of 2007 titled as Union of India and others vs. N.K.Nair and others in which notice has been issued. It is an admitted position before the Court by the counsel for the applicant-respondents that in the order dated 8.3.2010 passed in Transfer Petition (Civil) No.56 of 2007, no stay has been granted by the Hon'ble Supreme Court while issuing notice in the clarification application preferred by the applicant-respondent.
In view of this, the prayer made in the application cannot be accepted. The application, therefore, stands dismissed.
October 01, 2010 ( AUGUSTINE GEORGE MASIH ) poonam JUDGE