TEJ PAL SINGH Vs. UNION TERRITORY ADMINISTRATION
LAWS(P&H)-2006-3-209
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 20,2006

TEJ PAL SINGH Appellant
VERSUS
UNION TERRITORY ADMINISTRATION, CHANDIGARH Respondents

JUDGEMENT

- (1.)COUNSEL for the petitioner says that he has no instructions. This petition was filed for permission to go abroad and the petitioner was allowed to go abroad. No further order, thus, appears to be necessary. The petition is disposed of. Liberty to revive, if necessary, bymoving an application within two months from today.


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