Punjab-Haryana High Court
Ramparkash And Anr vs State Of Punjab on 22 April, 2025
214 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH IOIN-1-CRM-M-57656-2024 IN CRM-M-57656-2024 RAMPARKASH AND ANR cesee PETITIONERS VERSUS STATE OF PUNJAB cocee RESPONDENT
Present: None.
3 2k 2s 2 ok Registry has put a note that in pursuance of the order dated 26.03.2025, wherein the petitioners were directed to deposit costs of Rs.25,000/- with the Punjab and Haryana High Court Bar Association, the petitioners have deposited the imposed costs of Rs.25,000/- vide invoice No.25638 dated 27.03.2025.
In view of the above, nothing remains to be adjudicated upon.
Hence, IOIN stands diposed of.
(SANDEEP MOUDGIL) 22.04.2025 JUDGE Poonam Negi POONAM NEGI 2025.04.23 18:20 I attest to the accuracy and integrity of this document