Punjab-Haryana High Court
Parmjit Singh Hothi vs Union Of India And Others on 23 October, 2024
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia, Meenakshi I. Mehta
Neutral Citation No:=2024:PHHC:137117-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-10481-2024
Reserved on: 12.09.2024
Decided on : 23.10.2024
Parmjit Singh Hothi ......Petitioner(s)
Versus
Union of India & others ......Respondent(s)
CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
HON'BLE MRS.JUSTICE MEENAKSHI I. MEHTA
Present: Mr. Gaurav Chopra, Senior Advocate with
Mr. K.S. Minhas, Advocate, Mr. Vardaan Seth, Advocate
and Ms. Lobhpreet Kaur, Advocate & Mr. C.S. Bagri,
Advocate for the petitioner(s).
Mr. Vikas Chatrath, Advocate and Mr. Sachit Katoch, Advocate
for respondent-NHAI.
G.S. Sandhawalia, J.
The present resent writ petition stands allowed, in view of the detailed judgment of even date passed in CWP-13208 13208-2022 titled Paramjeet Singh & others Vs. Union of India & others.
(G.S. SANDHAWALIA) JUDGE (MEENAKSHI I. MEHTA) 23.10.2024 JUDGE Sailesh Whether speaking/reasoned : Yes Whether Reportable : No 1 of 1 ::: Downloaded on - 27-10-2024 22:43:29 :::