Punjab-Haryana High Court
Tejpal Singh And Others vs State Of Haryana And Others on 15 May, 2009
Author: K. C. Puri
Bench: K. C. Puri
In the High Court of Punjab and Haryana at Chandigarh
CRM No. M-13467 of 2009
Date of Decision: 15.05.2009
Tejpal Singh and others .....Petitioners
Versus
State of Haryana and others .....Respondents
Coram Hon'ble Mr. Justice K. C. Puri
Present:- Mr. Vikram Singh, Advocate
for the petitioners.
K. C. Puri, J (Oral)
Learned counsel for the petitioners submitted that he will be satisfied if representation Annexure P2 is ordered to be decided expeditiously.
So, without commenting on the merits of the case, Superintendent of Police, Jind, District Jind is directed to decide the representation within 2 months from the date of receipt of copy of this order.
Petition stands disposed of.
May 15, 2009 ( K. C. Puri ) mamta Judge