Punjab-Haryana High Court
Nathu Ram Deceased Th His Lrs And Ors vs State Of Haryana & Ors on 14 December, 2015
Bench: Satish Kumar Mittal, Amol Rattan Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
LPA No. 598 of 2015 ( O&M )
DATE OF DECISION : 14.12.2015
Nathu Ram (deceased) through his LRs
.... APPELLANTS
Versus
State of Haryana and others
.... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE AMOL RATTAN SINGH
Present : Mr. Vikram Singh, Advocate,
for the appellants.
Mr. Dinesh Ghai, Advocate,
for the caveators.
***
SATISH KUMAR MITTAL, J. ( Oral ) It has not been disputed before us that the order passed in CWP No. 15208 of 1992 (Nathu Ram and others Versus State of Haryana and others) is based upon the decision in RSA No. 4507 of 2001 (State of Haryana and another Versus Ami Chand). Both these cases, i.e. CWP No. 15208 of 1992 and RSA No. 4507 of 2001 were decided together by a common order dated 13.08.2014 passed by the learned Single Judge, which has been impugned in the instant appeal.
Against the decision of RSA, no LPA can be filed. In view of this fact, learned counsel for the appellants prays that the appellants may be permitted to withdraw this appeal with liberty to file SLP against the DASS NAROTAM 2015.12.14 17:09 I attest to the accuracy and authenticity of this document LPA No. 598 of 2015 ( O&M ) -2- decision of RSA and consequently to challenge the order of the learned Single Judge which is based upon the decision of RSA.
Dismissed as withdrawn with the aforesaid liberty.
( SATISH KUMAR MITTAL )
JUDGE
December 14, 2015 ( AMOL RATTAN SINGH )
ndj JUDGE
DASS NAROTAM
2015.12.14 17:09
I attest to the accuracy and
authenticity of this document