TEJINDER SINGH Vs. UNION OF INDIA
LAWS(P&H)-2014-5-371
HIGH COURT OF PUNJAB AND HARYANA
Decided on
May 22,2014
TEJINDER SINGH
Appellant
VERSUS
UNION OF INDIA
Respondents
JUDGEMENT
Sanjay Kishan Kaul, C.J. -
(1.)
(2.) NOTICE which is accepted by learned counsels for the respondents.The aforesaid application has been filed seeking correction/modification of our order dated 15.05.2014.
(3.) WE have heard learned counsels for the parties.;
(2.) NOTICE which is accepted by learned counsels for the respondents.
(3.) WE have heard learned counsels for the parties.;
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