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Court On Its Own Motion v. State Of Punjab

Court On Its Own Motion v. State Of Punjab

(High Court Of Punjab And Haryana)

CM Nos.5964 and 5976-CWP-2021 in CWP-20359-2013 | 06-08-2021

1. Case has been heard through Video Conferencing in view of COVID-19 pandemic.

2. Notice of the applications to learned counsel for the nonapplicants.

3. Learned counsel appearing on behalf of UOI accepts notice of the applications.

4. To come up on 15.11.2021.

Advocate List
  • Present: Mr. Navkiran Singh, Advocate, for the applicant-intervenor.

  • Mr. Atul Nanda, Advocate General, Punjab with Ms. Diya Sodhi, Asstt. A.G., Punjab.

  • Mr. Satya Pal Jain, Additional Solicitor General of India with Mr. Arun Gosain, Sr. Govt. Counsel, for UOI.

  • Mr. Chetan Mittal, Senior Advocate, with Mr. Udit Garg, Advocate, for the respondent-ED.

  • Mr. N.S. Shekhawat, Sr. Addl. Advocate General, with Mr. R.S. Banku, DAG, Haryana.

Bench
  • HON'BLE MR. JUSTICE RAJAN GUPTA
  • HON'BLE MR. JUSTICE AJAY TEWARI
Eq Citations
  • LQ/PunjHC/2021/6966
Head Note