Punjab-Haryana High Court
Mandir Saman Nath Nar Singhpuri ... vs Financial Commissioner Haryana on 28 January, 2021
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
CWP-1866-2021 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
(108+114) CWP-1866-2021
Date of Decision: January 28, 2021
Mandir Saman Nath Nar Singhpuri Parhladpuri @ Mandir Nar Singh
Puri .. Petitioner
Versus
Financial Commissioner, Haryana and others .. Respondents
(114) CWP-1873-2021
Mandir Saman Nath Nar Singhpuri Parhladpuri @ Mandir Nar Singh
Puri .. Petitioner
Versus
Financial Commissioner, Haryana and another .. Respondents
(Through video conferencing)
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Akashdeep Singh, Advocate, for the petitioner
(in both the writ petitions).
Ms. Rajni Gupta, Additional Advocate General, Haryana.
HARSIMRAN SINGH SETHI, J.(ORAL)
By this common order, two writ petitions are being disposed of, the details of which have been given in the heading of the order as these petitions involve the same question of law and are based upon similar facts.
The prayer of the petitioner is that ROR No.377/2012 titled as Rameshwar Lal and others versus Mandir Saman Nath Nar Singhpuri Parhladpuri alias Mandir Nar Singh Puri as well as ROR No.378/2012 titled as Rajinder Singh versus Mandir Saman Nath Nar Singhpuri Parhladpuri alias Mandir Nar Singh Puri are pending before the Financial Commissioner Haryana for the last eight years and as there is an interim order, the pendency of the said petition is causing prejudice to the petitioner and therefore, 1 of 2 ::: Downloaded on - 29-01-2021 01:11:08 ::: CWP-1866-2021 2 appropriate direction be issued to respondent No.1 for deciding the said petition expeditiously in a time bound manner.
Notice of motion.
Ms. Rajni Gupta, learned Additional Advocate General, Haryana, who has joined the proceedings through video conference, keeping in view the service of advance copy of petition, accepts notice on behalf of the respondents.
Learned counsel appearing on behalf of the respondents, on the instructions from the respondents, submits that the said ROR are listed for hearing on 31.03.2021 and all the endeavour will be made to dispose of the said petitions on the said date. If the petitions are not disposed of on the said date due to any unforseen reasons, the said petitions will be disposed of before 31.05.2021 under all circumstances.
Learned counsel appearing on behalf of the petitioner submits that keeping in view the undertaking given by the learned counsel for the respondents for disposing of the petitions in a time bound manner, no grievance of the petitioner survives at this stage and the petitioner do not want to press this petitions any further keeping in view the statement of the learned counsel for the respondents recorded hereinbefore.
Keeping in view of the above, both the writ petitions are disposed of having been not pressed in view of the statement of the learned State counsel recorded hereinbefore.
It is made clear that repondents will be bound by their statement recorded hereinbefore.
(HARSIMRAN SINGH SETHI)
January 28, 2021 JUDGE
harsha
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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