Punjab-Haryana High Court
Jag Pal Goyal And Others vs State Of Haryana And Others on 5 April, 2011
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.W.P. Nos.8843 to 8846 of 1992
Date of Decision:05.04.2011
Jag Pal Goyal and others ......Petitioners
Versus
State of Haryana and others .....Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR.
Present: Mr.Rahul Sharma, Advocate,
for the petitioners.
Ms.Kirti Singh, Deputy Advocate General, Haryana,
for respondent No.1.
Nemo for respondent No.2.
Mr.R.K.Gupta, Advocate,
for respondent No.3.
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MEHINDER SINGH SULLAR, J.(oral) Mr.Ashok Kumar Garg, the Chief Executive Officer(respondent No.3) is today present in the Court, in pursuance of the order dated March 25, 2011. He has undertaken to pay the impugned amount along with interest @ 6% per annum to the petitioners, within a period of one month from today.
In this view of the undertaking on behalf of respondent No.3, learned counsel for the petitioners intends to withdraw the instant writ petitions.
Dismissed as withdrawn.
April 05, 2011 (MEHINDER SINGH SULLAR) seema JUDGE