SURJIT SINGH Vs. CHANDIGARH HOUSING BOARD

JUDGEMENT

(1.) CM-1124-CWP-2020

(2.) This application is not opposed. In consequence, the additional information/facts sought to be placed on record, by way of the affidavit of Mr. Rajiv Tiwari, Administrative Officer, filed on behalf of the respondents, are taken on record.

(3.) The application is accordingly allowed.