Sat Pal Sharma vs The Punjab State Cooperative Supply & ...
2024 Latest Caselaw 7600 P&H

Punjab-Haryana High Court

Sat Pal Sharma vs The Punjab State Cooperative Supply & ... on 9 April, 2024

                                       Neutral Citation No:=2024:PHHC:048631



                                                            2024:PHHC:048631


           IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH


222                                            CWP-1484-2017 (O&M)
                                               Date of decision: 09.04.2024


Sat Pal Sharma
                                                                   .........Petitioner

                               VERSUS
The Punjab State Cooperative Supply & Marketing Federation Limited and
others

                                                                 ........Respondents

CORAM : HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     Mr. Rahul Arora, Advocate
             for the petitioner.

             Mr. Tarun Vir Singh Lehal, Advocate
             for respondents No. 1 & 2.

             Mr.Teevar Sharma, AAG, Punjab.

                   *****

NAMIT KUMAR, J. (Oral)

1. Counsel for the parties are ad idem that the controversy

involved in the present case is squarely covered by the judgment rendered

by this Court in CWP No. 19198 of 2015, titled as 'Subhash Chander Vs.

Board of Directors, the Punjab State Cooperative Supply & Marketing

Federation Limited and others', decided on 16.02.2024.

2. The instant writ petition is disposed of in the same terms.

09.04.2024                                       (NAMIT KUMAR)
Satyawan                                             JUDGE

             Whether speaking/reasoned         : Yes/No

             Whether reportable                : Yes/No


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