Punjab-Haryana High Court
Kamaljit Kaur & Others vs The State Of Haryana & Others on 4 July, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.3353 of 2014 (O&M)
Date of Decision: July 04, 2014
Kamaljit Kaur & others
...Petitioners
Versus
The State of Haryana & others
...Respondents
CORAM: HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr.K.S.Dhaliwal, Advocate,
for the petitioners.
Mr.Harish Rathee, Sr.DAG, Haryana,
for the State.
*****
AUGUSTINE GEORGE MASIH, J.(ORAL)
CM No.5155 of 2014 Exemption granted from filing certified copies of Annexures P- 8 and P-9 and the same are taken on record.
Application stands disposed of.
CWP No.3353 of 2014Counsel for the petitioners prays for withdrawal of the writ petition with liberty to file reply to the show cause notices served upon petitioners, which reply shall be filed within a period of two weeks from today. If such a reply is filed by the petitioners within the time stipulated, the same shall be considered and decided by the concerned authority within a further period of four weeks.
Till a decision is taken upon the reply filed by the petitioners to the show cause notices served upon them, they shall not be terminated, provided they file the reply within the time stipulated.
Disposed of as withdrawn with liberty aforesaid.
July 04, 2014 ( AUGUSTINE GEORGE MASIH )
ramesh JUDGE
Kumar Ramesh
2014.07.07 14:37
I attest to the accuracy and
integrity of this document
High Court Chandigarh