Punjab-Haryana High Court
Union Of India And Anr vs Shivraj Singh And Ors on 13 July, 2015
Bench: Surya Kant, P.B.Bajanthri
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Letters Patent Appeal No.1007 of 2015 (O&M)
Date of Decision: July 13, 2015
Union of India and another
.....Appellants
versus
Shivraj Singh and others
.....Respondents
CORAM: HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE P.B.BAJANTHRI.
Present: Mr.Vivek Singla, Advocate, for the appellants.
-.-
1. Whether Reporters of Local papers 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?
---
Surya Kant, J. (Oral)
In view of the fact that similar controversy has already been decided on merits while dismissing LPA No.569 of 2015 (Union of India and another versus Gurmail Singh and others and connected matter vide order dated 20.04.2015, this appeal also deserves to be dismissed on merits.
Ordered accordingly.
[SURYA KANT]
JUDGE
July 13, 2015 [P.B.BAJANTHRI]
mohinder JUDGE
MOHINDER KUMAR
2015.07.14 11:52
I attest to the accuracy and
authenticity of this document
Chandigarh
CM Nos.2098 and 2101 of 2015 in LPA No.1007 of 2015.
Union of India and another vs. Shivraj Singh and others Present: Mr.Vivek Singla, Advocate, for the applicant-appellants.
*** Since the main appeal has been decided on merits, no separate order is required to be passed on these applications for condonation of 48 days delay in re-filing and 368 days delay in filing the appeal.
[SURYA KANT]
JUDGE
July 13, 2015 [P.B.BAJANTHRI]
mohinder JUDGE
MOHINDER KUMAR
2015.07.14 11:52
I attest to the accuracy and
authenticity of this document
Chandigarh