Punjab-Haryana High Court
State Of Haryana & Ors vs Balbir Singh Beniwal & Anr on 3 June, 2016
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No. 4061 of 2016 (O&M)
Date of decision: 03.06.2016
Haryana State through Collector, Hisar and others
... Petitioners
versus
Balbir Singh Beniwal and another
.... Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
----
Present: Mr. Siddharth Sanwaria, DAG Haryana.
K.Kannan, J. (ORAL)
The defence which is struck off is ordered to be recalled. The statement shall be filed within a period of two weeks from the receipt of the copy of the order failing which the opportunity granted shall be taken as withdrawn.
The order is passed dispensing with notice having regard to the nature of the order without going into the merits of the case. The order passed under Order 8 Rule 1 CPC has been held directory in terms of the law laid down in Salem Bar Association Vs. Union of India 2005 (6) SCC 344.
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