Punjab-Haryana High Court
State Of Haryana & Ors vs Gurbachan Singh And Ors on 7 January, 2016
Author: K. Kannan
Bench: K. Kannan
224.
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.4012 of 2014 (O&M)
Date of decision:07.01.2016
State of Haryana and others ... Petitioners
versus
Gurbachan Singh and others .... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: Mr. Sidharth Sanwaria, AAG, Haryana.
for the petitioners.
None for the respondents.
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K.Kannan, J. (Oral)
1. The revision is against an order striking out the defence.
The counsel says the written statement has already been filed along with this revision. The impugned order is set aside, notice to all other respondents dispensed with and the trial court will take the statement brought before this court on its file and proceed with trial in accordance with law.
2. Civil revision is allowed on the above terms.
(K.KANNAN) JUDGE 07.01.2016 sanjeev SANJEEV KUMAR 2016.01.11 10:33 I attest to the accuracy and integrity of this document