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Satinder Kumar Vs Sunita

High Court Of Punjab And Haryana At Chandigarh Civil Miscellaneous No. 22086-C.II of 2005 and First Appeal From Order No. 241-M of 2003

Ajay Kumar Mittal, J.@mdashThis appeal is directed against the judgment and decree dated 14.8.2003 whereby a petition u/s 13 of the Hindu Marriage Act, 1955 (for short "the Act") filed by the appellant against the respo…

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Lt. Col. Ottar Singh (Retired) Vs Union of India

High Court Of Punjab And Haryana At Chandigarh CWP No. 3637 of 1997

R.L. Anand, J.@mdashEx.-Lt. Col. Ottar Singh has filed the present writ under Article 226/227 of the Constitution of India praying for a writ of certiorari for the quashment of Annexures P-6, dated 27.4.1987, P-11, date…

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