Punjab-Haryana High Court
Dav College Trust And Management ... vs Dabwali Fire Tragedy Victims ... on 22 December, 2017
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
118
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 29818 of 2017
Date of Decision: 22.12.2017
DAV COLLEGE TRUST AND MANAGEMENT SOCIETY AND
ANOTHER
...... Petitioners
V/S
DABWALI FIRE TRAGEDY VICTIMS ASSOCIATION, MANDI
DABWALI AND OTHERS
..... Respondents
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN.
Present: Mr. Rajiv Kataria, Advocate,
for the petitioners.
***
RAKESH KUMAR JAIN, J. (Oral)
Learned counsel for the petitioners, after arguing for sometime, has prayed that since there are factual errors in the impugned order in respect of the period and calculations of interest, therefore, they would file an application for seeking review of the said order.
In view thereof, the present petition is disposed with the liberty aforesaid. However, it is made clear that the impugned order shall remain suspended only for a week.
A copy of this order be given to the learned counsel for the petitioners under the signatures of the Bench Secretary of this Court.
December 22, 2017 (RAKESH KUMAR JAIN)
Ess Kay JUDGE
Whether speaking / reasoned : Yes / No
Whether Reportable : Yes / No
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