Punjab-Haryana High Court
Ishwar Singh And Others vs State Of Haryana And Another on 11 November, 2008
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.2582 of 1991
Date of Decision: 11.11.2008
Ishwar Singh and others
..Appellants.
Vs.
State of Haryana and another
..Respondents.
CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
Present: None for the appellants.
Mr.H.S.Hooda, Advocate General, Haryana with
Mr.Rajiv Kawatra, Sr.DAG Haryana for the respondents.
RAKESH KUMAR JAIN, J.
This order shall dispose of RFA Nos.2582 of 1991, 2777 of 1987 and 1538 of 1999 by a common judgment as common question of law and facts are involved therein.
Sh.H.S.Hooda, Advocate General, Haryana assisted by Sh.Rajiv Kawatra, Sr.DAG Haryana has very fairly conceded that the aforesaid appeals are squarely covered by the decision of this Court in RFA No.882 of 1983 titled as Dr.Rajwant Singh Vs. State of Haryana decided on 5.10.2007.
In view of the aforesaid statement, all the present appeals are hereby disposed of in terms of the judgment passed in RFA No.882 of 1983 titled as Dr.Rajwant Singh Vs. State of Haryana decided on 5.10.2007.
(Rakesh Kumar Jain) 11.11.2008 Judge Meenu