Punjab-Haryana High Court
Sarbjit Singh vs Union Of India And Others on 14 November, 2024
Author: Sanjeev Prakash Sharma
Bench: Sanjeev Prakash Sharma
Neutral Citation No:=2024:PHHC:148641-DB
222-4
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP
CWP-3705-2023 (O&M)
Date of Decision:
Decision:14.11.2024
SARBJIT SINGH .........Petitioner
V/s.
UNION OF INDIA AND OTHERS ........Respondents
CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
HON'BLE MR. JUSTICE SANJAY VASHISTH
Present Mr. Sandeep Goyal, Advocate
M
Mr. Peyush
Pey sh Pruthi, Advocate and
Mr. Sameesh Bassi, Advocate for the petitioner(s).
Ms. Urvashi Dhugga, Senior Standing Counsel,
for the respondent No.2 and 3.
Mr. Yogesh Putney, Senior Standing Counsel, with
Mr. Vaibhav Gupta, Standing Counsel
for the respondent No.4.
***
SANJEEV PRAKASH SHARMA,
SHARMA J. (Oral)
1. Disposed of. For detailed orders orders, see the judgment of even date passed in CWP-24687-2022 CWP titled as "Sarbjit Sarbjit Singh Vs. Union of India and nd Others"
2. All pending applications filed in these Appeals shall stand disposed of accordingly.
[SANJEEV SANJEEV PRAKASH SHARMA SHARMA] JUDGE [SANJAY VASHISTH] JUDGE November 14, 14 2024 Ess Kay Whether speaking / reasoned : Yes / No Whether Reportable : Yes / No 1 of 1 ::: Downloaded on - 23-11-2024 11:40:08 :::