Punjab-Haryana High Court
P.R.T.C vs Satpal Singh And Ors on 26 May, 2017
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of decision: 26.05.2017
CWP No.16123 of 2013
Pepsu Road Transport Corporation, Patiala & another
....Petitioners
Vs.
Satpal Singh & others
....Respondents
CORAM: HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Anupam Singla, Advocate, for the petitioner(s).
Mr. Inder Jit Sharma, Advocate, for the respondents.
R AJIV NARAIN RAINA, J. (ORAL)
The issues raised in the instant writ petition are covered by the judgment of this Court in CWP No.14995 of 2013 titled 'The General Manager, Punjab Roadways, Ludhiana & another Vs. Satwinder Singh & another' decided on 01.12.2015 and other connected cases.
In view thereof, the present petition is dismissed in terms of Satwinder Singh's case (supra).
26.05.2017 (RAJIV NARAIN RAINA)
Vimal JUDGE
1. Whether speaking/non-speaking? Yes
2. Whether reportable? No
1 of 1
::: Downloaded on - 09-06-2017 03:20:55 :::