Punjab-Haryana High Court
Kusum & Others vs National Highway Authority Of India & ... on 15 December, 2017
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.28603 of 2017
Date of decision: 15.12.2017
Kusum and others
... Petitioners
Versus
National Highway Authority of India and others
... Respondents
CORAM: HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Manoj Kumar Palwal, Advocate for the petitioners.
ARUN PALLI, J. (Oral)
Notice of motion.
On the asking of the Court, Mr. DK Singal, Advocate, Ms. Safia Gupta, AAG, Haryana and Mr. PS Sidhu, Advocate, present in court, accept notice on behalf of respondent No.1, respondents No.2 & 3 and respondent No.4, respectively.
Learned counsel for the parties are ad idem that the matter in issue is squarely covered by an order and judgment, dated 06.09.2017, rendered by this Court in CWP No.17010 of 2017 [Vinod Kumar v. State of Haryana and others]. And, therefore, this petition too be disposed of in the same terms.
Ordered, accordingly.
( Arun Palli )
15.12.2017 Judge
Rajan
Whether speaking / reasoned: YES
Whether Reportable: NO
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