Punjab-Haryana High Court
U.T.Chandigarh vs Mohinder Pal on 4 May, 2017
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 1180 of 2003 (O&M)
Date of Decision:04.05.2017
Union Territory, Chandigarh
......Appellant(s)
Versus
Mohinder Pal
...... Respondent(s)
CORAM : HON'BLE MR.JUSTICE ARUN PALLI
Present : Mr. Suvir Sehgal, Senior Standing Counsel with
Ms. Shivangi Sharma, Advocate
Mr. Aditya Pal Singh, Advocate and
Mr. Tarun Walia, Advocate
for U.T. Chandigarh.
None for the respondent(s).
ARUN PALLI, J. (Oral)
For order, see the judgment of even date passed in RFA No.5617 of 2001 titled "Union Territory, Chandigarh vs. Jai Parkash and others."
May 04, 2017 (ARUN PALLI)
dharamvir JUDGE
Whether speaking/reasoned : YES/NO
Whether Reportable : YES/NO
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