Union Of India vs . Bhawani Dutt Sharma
2023 Latest Caselaw 17592 HP

Union of India vs. Bhawani Dutt Sharma

CWP No. 243 of 2023

06.11.2023 Present: Mr. Balram Sharma, Dy. SGI, for the petitioners.

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Mr. Onkar Jairath, Advocate, for respondents No. 1 to 8, 10 to 13, 15 to 17 and 19 to 29.

CMP No. 15711 of 2023

Allowed as prayed for. In the judgment dated

06.07.2023, the date of the order of the learned Central

Administrative Tribual, Chandigarh, Circuit Bench at Shimla

is mentioned as 23.02.2019 r instead of 23.01.2019.

Accordingly, the date of order of the learned Central

Administrative Tribunal, be read as 23.01.2019 instead of

23.02.2019. The Registry is directed to carry out

necessary correction. Application stands disposed of.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya)

Judge 6th November, 2023 (sanjeev)