Punjab-Haryana High Court
State Of Haryana And Another vs Balbir Singh And Others on 30 May, 2019
Bench: Krishna Murari, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
LPA No.743 of 2019 (O&M)
DATE OF DECISION: 30.05.2019
State of Haryana and another .....Appellants
versus
Balbir Singh and others .....Respondents
CORAM:- HON'BLE MR. JUSTICE KRISHNA MURARI, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI, JUDGE
Present: Shri Sharad Aggarwal, AAG, Haryana for the
appellants
..
KRISHNA MURARI, CHIEF JUSTICE: (Oral) Learned counsel for the appellants submits that the dispute raised herein is identical to the one raised in LPA- 109-2019 and other connected matters, which have been disposed of on 18.03.2019. Thus, it is urged that let this appeal be also disposed of, in terms of the said order.
The appeal is accordingly disposed of, in terms of the judgement and order dated 18.03.2019 rendered in LPA-109- 2019 and other connected matters.
For this order is being passed without any formal notice to the respondents to avert any further delay, in the event they are aggrieved in any manner, they shall be at liberty to move an appropriate application in this appeal.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 30.05.2019 Parkash NOTE:
Whether speaking/non-speaking: Speaking Whether reportable: YES/NO 1 of 1 ::: Downloaded on - 30-06-2019 06:15:06 :::