PRANAV VERMA AND ORS. Vs. REGISTRAR GENERAL OF THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH AND ORS.
LAWS(SC)-2019-4-205
SUPREME COURT OF INDIA
Decided on
April 29,2019
Pranav Verma And Ors.
Appellant
VERSUS
Registrar General Of The High Court Of Punjab And Haryana At Chandigarh And Ors.
Respondents
JUDGEMENT
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(1.) Issue notice, returnable on 03.05.2019.
(2.) Registrar General of the High Court of Punjab and Haryana will be present with the records of the selection, including the evaluation of the answer scripts of all the candidates appeared in the Main Written Examination.
(3.) No appointments will be made without leave of the Court.;
(2.) Registrar General of the High Court of Punjab and Haryana will be present with the records of the selection, including the evaluation of the answer scripts of all the candidates appeared in the Main Written Examination.
(3.) No appointments will be made without leave of the Court.;
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