Manju Narayan Nathan v. Union Of India And Another

Manju Narayan Nathan v. Union Of India And Another

(High Court Of Punjab And Haryana)

CWP No. 14305 of 2021 (O&M) | 02-08-2021

1. Issue notice of motion to the respondents in respect to the challenge to the validity of the vires to the provisions of Section 15 of the Hindu Succession Act, 1956.

2. Notice re; stay as well.

3. Mr. Dheeraj Jain, Senior Panel Counsel appearing for Union of India accepts notice on behalf of respondent No.1 and prays for time to file reply.

4. Adjourned to 02.12.2021.

Advocate List
Bench
  • HON'BLE MR. CHIEF JUSTICE RAVI SHANKER JHA
  • HON'BLE MR. JUSTICE ARUN PALLI
Eq Citations
  • LQ/PunjHC/2021/6832
Head Note