Nisha Sharma And Another vs Union Of India And Others
2024 Latest Caselaw 19228 P&H

Punjab-Haryana High Court

Nisha Sharma And Another 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-13904-2024
                                                   Reserved on: 12.09.2024
                                                   Decided on : 23.10.2024
Nisha Sharma & another                                  ......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. Shubhkarman Singh Gill, Advocate &
             Mr. Kishore Bhardwaj,
                            ardwaj, Advocate for
             Mr. Kshitij Sharma, Advocate, for the petitioner (s).
             Ms. Geeta Singhwal, Senior Panel Counsel
             for respondent No.1-UOI.
             Mr. Raghujeet Singh Madan, Advocate forrespondents
             No.2 to 4-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 .10.2024 JUDGE sailesh Whether speaking/reasoned : Yes Whether Reportable : No

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