ADMINISTRATOR, CHANDIGARH ADMN. UNION TERRITORY CHANDIGARH Vs. NARINDER SINGH KHALSA AND OTHERS BIMAL KHALSA AND OTHERS

LAWS(SC)-1986-9-91

SUPREME COURT OF INDIA

Decided on September 22,1986

Administrator, Chandigarh Admn. Union Territory Chandigarh Appellant

VERSUS

Narinder Singh Khalsa And Others Bimal Khalsa And Others Respondents

JUDGEMENT

- (1.) We are told that Writ Petition filed by respondents are fixed for hearing very shortly. We hope that the High Court will dispose of the Writ Petition before Dussehra vacation. The Special Leave Petitions will be listed on 20/10/1986.;

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