Punjab-Haryana High Court
Om Parkash Since Deceased Th Lrs And Ors vs State Of Haryana & Ors on 2 June, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.621 of 2016 (O&M)
Date of decision: 02.6.2016
Om Parkash (since deceased) through his LRs and others
.. Appellants
Vs.
State of Haryana and others
... Respondent
CORAM: HON'BLE MR.JUSTICE RAMESHWAR SINGH MALIK
Present: Ms. Anita Balyan, Advocate
for the appellants.
*****
RAMESHWAR SINGH MALIK, J. (Oral)
CM No. 1666-CI-2016 Applicants seek condonation of delay of 130 days in re-filing the appeal.
After hearing learned counsel for the applicants, instant application is allowed for the reasons stated therein. Delay of 130 days in re-filing the appeal is condoned.
CM stands disposed of.
CM No. 1668-CI-2016 Applicants seek leave of the Court to file appeal on behalf of legal representatives of Late Sh. Om Parkash-appellant No.1, on the basis of particulars given in para 2 of the application.
After hearing learned counsel for the applicants, instant application is allowed for the reasons stated therein, however, subject to all just exceptions. Leave sought is granted.
CM stands disposed of.
1 of 2 ::: Downloaded on - 05-06-2016 00:14:06 ::: CM No. 1667-CI-2016 Applicants seek condonation of delay of 332 days in filing the appeal.
Learned counsel for the applicants submits that present appeal is squarely covered by the order dated 29.2.2016 passed by this Court in RFA No. 8073 of 2014 (Phool Singh and others Vs. State of Haryana and others).
Notice of the motion.
On the asking of the Court, Ms. Vibha Tewari, AAG, Haryana, accepts notice and after going through the record, submits that present case is squarely covered by the order dated 29.2.2016 passed in Phool Singh's case (supra).
After hearing learned counsel for the parties, instant application is allowed for the reasons stated therein. Delay of 332 days in filing the appeal is condoned.
CM stands disposed of.
RFA No. 621 of 2016.
In view of the abovesaid common stand taken by learned counsel for the parties, instant appeal is ordered to be disposed of in terms of the order dated 29.2.2016 passed in Phool Singh's case (supra).
Disposed of, accordingly.
(RAMESHWAR SINGH MALIK) JUDGE 2.6.2016 AK Sharma 2 of 2 ::: Downloaded on - 05-06-2016 00:14:07 :::