Punjab-Haryana High Court
State Of Haryana vs Ashok Kumar Sharma & Ors on 4 November, 2014
Bench: Satish Kumar Mittal, Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
LPA No. 1765 of 2014 ( O&M )
DATE OF DECISION : 04.11.2014
State of Haryana and others
.... APPELLANTS
Versus
Ashok Kumar Sharma and others
.... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE DEEPAK SIBAL
Present : Mr. Suvir Sidhu, DAG, Haryana,
for the appellants.
***
SATISH KUMAR MITTAL, J. ( Oral ) This intra court appeal under Clause X of the Letters Patent Appeal has been filed by the State of Haryana and its officers against the order dated September 02, 2013, passed by the learned Single Judge, whereby the writ petition (CWP No. 9932 of 1995) filed by Ashok Kumar Sharma and others (respondents herein) has been allowed in terms of the directions given by a Division Bench of this Court in Hanumant Singh and others vs. State of Haryana and others (CWP No. 7862 of 2006, decided on 04.07.2013), reported in 2008 (4) SCT 427. By the said order, the learned Single Judge also allowed CWP No. 7897 of 1995, titled as Surender Singh and others vs. State of Haryana and others. Against the order passed in CWP No. 7897 of 1995, LPA No. 1509 of 2014 was filed by the appellants, which DASS NAROTAM 2014.11.05 15:00 I attest to the accuracy and authenticity of this document LPA No. 1765 of 2014 ( O&M ) -2- was dismissed by this Court vide order dated September 10, 2014. Since the instant appeal has been filed against the same order which was challenged in LPA No. 1509 of 2014, therefore, for the same reasons, as recorded in the said LPA, this appeal is also dismissed.
( SATISH KUMAR MITTAL )
JUDGE
November 04, 2014 ( DEEPAK SIBAL )
ndj JUDGE
DASS NAROTAM
2014.11.05 15:00
I attest to the accuracy and
authenticity of this document