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Court On Its Own Motion v. Union Of India And Others

Court On Its Own Motion v. Union Of India And Others

(High Court Of Punjab And Haryana)

CM Nos. 18 & 19-CWPIL-2022 in/and CWP-PIL No. 77 of 2021 (O&M) | 07-03-2022

RAVI SHANKER JHA, CHIEF JUSTICE

1. Looking to the situation as it exists today and in view of the submissions made by learned counsel for the parties specially by the learned Amicus-Curiae, who has ably assisted this Court during the entire process, all the interim orders passed by this Court are hereby withdrawn and the petition is disposed of with an observation that it may be taken up again in case any occasion arises.

2. Since main petition itself has been disposed of, no orders are required to be passed in C.M. Nos. 18 and 19-CWPIL-2022.

Advocate List

  • Mr. Anupam Gupta, Senior Advocate (Amicus Curiae) with Mr. Gautam Pathania, Advocate and Mr. Shekhran Singh Virk, Advocate. Mr. S.P. Jain, Addl. Solicitor General of India, with Mr. Dheeraj Jain, Senior Panel Counsel, for Union of India.

  • Mr. D.S.Patwalia, Advocate General, Punjab with Mr. Avinit Avasthi, Asst. Advocate General, Punjab. Mr. B.R. Mahajan, Advocate General, Haryana, with Mr. Deepak Balyan, Addl. Advocate General, Haryana. Mr. Namit Kumar, Addl. Standing Counsel, for respondent-UT Chandigarh and Mr. Abhinav Gupta, Addl. Public Prosecutor for U.T. Chd. Mr. Charanpal Singh Bagri, Advocate, for the applicant in CM Nos. 30-32-CWPIL-2021. Mr. A.S.Chadha, Advocate for the applicants in CM Nos. 18 and 19-CWPIL-2022. Mr. Vishal Aggarwal, Secretary, (Pb. & Hry. High Court Bar Association)

Bench
  • HON'BLE CHIEF JUSTICEMR.RAVI SHANKER JHA
  • HON'BLE MR. JUSTICE ARUN PALLI
  • JUDGE
Eq Citations
  • NON-REPORTABLE
  • LQ/PunjHC/2022/3375
Head Note