Punjab-Haryana High Court
Jagir Chand And Others vs State Of Haryana And Others on 11 May, 2009
Author: K.C. Puri
Bench: K.C. Puri
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl.M. No. M-60235 of 2006
Date of decision : 11.5.2009.
...
Jagir Chand and others
................ Petitioners
vs.
State of Haryana and others
.................Respondents
Coram: Hon'ble Mr. Justice K.C. Puri
Present: Ms. Meenakshi, Advocate for
Sh. R.S. Mamli, Advocate for the petitioners.
Sh. Ashok Kumar Jindal, Assistant Advocate General,
Haryana.
...
K.C. Puri, J. (Oral)
Learned counsel for the petitioners does not press the petition on the ground that petitioners No 1 and 2 namely, Jagir Chand and Taro Devi, have since expired.
The petition stands dismissed as not pressed.
( K.C. Puri ) 11.5.2009. Judge chugh