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[Cites 1, Cited by 2]

Punjab-Haryana High Court

Hoshiyar Singh & Ors vs State Of Haryana & Ors on 3 March, 2015

Bench: Satish Kumar Mittal, Harinder Singh Sidhu

                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                      CHANDIGARH

                                                                 LPA No. 336 of 2015 ( O&M )
                                                          DATE OF DECISION : 03.03.2015

           Hoshiyar Singh and others
                                                                           .... APPELLANTS
                                                    Versus
           State of Haryana and others
                                                                         .... RESPONDENTS



           CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
                                HON'BLE MR. JUSTICE HARINDER SINGH SIDHU


           Present :            Mr. Shalender Mohan, Advocate,
                                for the appellants.

                                     ***

SATISH KUMAR MITTAL, J. ( Oral ) The appellants, who belong to Schedule Caste category, have filed this intra-court appeal under Clause X of the Letters Patent challenging the order dated 14.11.2014 passed by the learned Single Judge in CWP No. 25512 of 2012 filed by Rajbir Singh (respondent No.3 herein). This appeal is accompanied by an application (CM No. 665-LPA of 2015) under Order I Rule 10 read with Section 151 CPC and another application (CM No. 664- LPA of 2015) under Volume V Chapter I Part C Rule 2 of Punjab & Haryana High Court Rules & Orders read with Section 151 CPC, seeking permission to file the instant appeal against the aforesaid order dated 14.11.2014, to which they are not party.

Undisputedly, against the order dated 14.11.2014 which is DASS NAROTAM 2015.03.04 17:08 I attest to the accuracy and authenticity of this document LPA No. 336 of 2015 ( O&M ) -2- being impugned in this appeal, LPA No. 2097 of 2014 has already been filed, which is pending adjudication. In view of this fact, when this court was not inclined to grant permission to the appellants herein to challenge the aforesaid order by filing the instant appeal, learned counsel prayed that the appellants may be permitted to withdraw this appeal with liberty to move an application for permission to intervene in the aforesaid LPA No. 2097 of 2014, already pending in this court.

Dismissed as withdrawn with the aforesaid liberty.




                                                           ( SATISH KUMAR MITTAL )
                                                                    JUDGE



           March 03, 2015                                  ( HARINDER SINGH SIDHU )
           ndj                                                      JUDGE




DASS NAROTAM
2015.03.04 17:08
I attest to the accuracy and
authenticity of this document