Punjab-Haryana High Court
Union Of India vs Virsa Singh & Ors on 7 August, 2018
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No. 5056 of 2018
Date of Decision: 07.08.2018
Union of India
....Petitioner
Vs
Virsa Singh and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present: Mr. Arun Gosain, Advocate,
for the petitioner.
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RAJ MOHAN SINGH, J.(Oral)
1. Concededly, a bunch of cases was decided by the Co-ordinate Bench on 08.03.2018. The judgment was passed in the lead case i.e. Civil Revision No.2249 of 2017 titled 'Union of India vs Hardev Singh and others'.
2. All the revision petitions were dismissed. Even a review petition filed in the aforesaid case was dismissed on 30.07.2018.
3. The present case is covered by the decision rendered in Civil Revision No.2249 of 2017, therefore, the present revision petition is disposed of in the same terms.
07.08.2018 (RAJ MOHAN SINGH)
Jyoti Yadav JUDGE
1. Whether speaking/reasoned : Yes/No
2. Whether reportable : Yes/No
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