Union Of India And Others vs Narinder Singh Thind And Others
2022 Latest Caselaw 1471 P&H

        IN THE HIGH COURT OF PUNJAB & HARYANA AT
                       CHANDIGARH


                                              CWP No. 111 of 2022 (O & M)
                                               Date of Decision: 10.03.2022


Union of India and others                                  ...........Petitioner (s)


                                     vs.


Narinder Singh Thind and others                          ..........Respondent(s)

CORAM: HON'BLE MR. JUSTICE G.S.SANDHAWALIA
       HON'BLE MR. JUSTICE VIKAS SURI

Present:-    Mr. Praveen Chander Goyal, Advocate,
             for the petitioner(s).

             Mr. Gurminder Singh, Sr. Advocate,
             with Mr. J.S. Gill, Advocate,
             for the caveator-respondents.

G.S. SANDHAWALIA, J.

For order, see judgment of even date passed in CWP No. 420

of 2022, Union of India and others vs. Prinder Pal Singh and another.

                                                    (G.S. SANDHAWALIA)
                                                            JUDGE



10.03.2022                                              (VIKAS SURI)
shivani                                                    JUDGE


Whether reasoned/speaking                     Yes/No
Whether reportable                            Yes/No




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