Punjab-Haryana High Court
M/S Kundan Lal Pyare Lal & Others vs Union Of India & Others on 19 January, 2010
Author: Jaswant Singh
Bench: Jaswant Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.14732 of 2008
Decided on :19.01.2010
M/s Kundan Lal Pyare Lal & others ... Petitioners
versus
Union of India & others ... Respondents
CORAM : HON'BLE MR. JUSTICE M.M.KUMAR
HON'BLE MR. JUSTICE JASWANT SINGH
Present : Ms. Aarti Gupta, Advocate
for the petitioners.
Mr. Kamal Sehgal, Addl. AG, Haryana.
Mr. P.K.Jain, Addl. AG, Punjab.
Mrs. K.K.Kahlon, Advocate
for Union of India.
Mr. S.K.Yadav, Advocate
for Worker's Welfare Board.
Mr. Neeraj Sharma, Advocate.
****
1.Whether Reporters of local newspapers may be allowed to see
the judgment?
2.To be referred to the reporters or not?
3.Whether the judgment should be reported in the Digest?
M.M.KUMAR, J.
For orders see CWP No.6325 of 2009 titled as M/s Anil Construction Company versus Union of India & others.
(M.M.Kumar)
Judge
January 19, 2009 (Jaswant Singh)
sonia Judge