Rajendar Singh vs Union Of India And Others
2024 Latest Caselaw 19226 P&H

Punjab-Haryana High Court

Rajendar Singh vs Union Of India And Others on 23 October, 2024

Author: G.S. Sandhawalia

Bench: Meenakshi I. Mehta, G.S. Sandhawalia

                              Neutral Citation No:=2024:PHHC:137117-DB




IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
                                                   CWP-28283-2023
                                                   Reserved on: 12.09.2024
                                                   Decided on : 23.10.2024
Rajender Singh                                          ......Petitioner(s)
                                          Versus
Union of India & others                 ......Respondent(s)
CORAM : HON'BLE MR.JUSTICE
                        USTICE 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. Chetan Mittal, Senior Advocate along
                                                along-with
             Dr. Puneet Kaur Sekhon, Advocate for respondents No.1 to 44--
             NHAI.

G.S. Sandhawalia, J.

The present 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 24 JUDGE Sailesh

Whether speaking/reasoned : Yes Whether Reportable : No

1 of 1