Punjab-Haryana High Court
Arun Sapra And Another vs State Of Haryana And Others on 3 December, 2021
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
103
CWP-24525-2021
Date of decision: 03.12.2021
ARUN SAPRA AND ANOTHER
....Petitioners
Versus
STATE OF HARYANA AND OTHERS
...Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
*****
Present : Mr. Raj Mohan Singh, Advocate for
Mr. Rajesh Duhan, Advocate,
for the petitioners.
*****
TEJINDER SINGH DHINDSA. J. (ORAL)
This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.
Having heard the counsel at length and having perused the pleadings on record, writ petition is disposed of, in terms of granting liberty to the petitioners to avail of the civil remedies, if so advised, as may be available in accordance with law.
Disposed of.
(TEJINDER SINGH DHINDSA) JUDGE (VINOD S. BHARDWAJ) JUDGE 03.12.2021 S.Sharma(syr) Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 04-12-2021 05:11:24 :::