Punjab-Haryana High Court
M/S Adarsh Weavers vs State Of Haryana And Ors on 18 January, 2016
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-172-2016
Date of decision:- 18.01.2016
M/s Adarsh Weavers
...Petitioner
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Lokesh Bhola, Advocate,
and Mr. J.S. Bhatia, Advocate,
for the petitioner.
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S.J. VAZIFDAR, A.C.J. (ORAL)
This writ petition is similar to CWP-134-2016 titled as Gurdev Singh Vs State of Haryana and others which was disposed of by an order and judgement of this Court dated 07.01.2016.
2. This writ petition is also disposed of in the same terms as CWP-134-2016.
3. The petitioner is at liberty to file an appeal and seek interim reliefs therein.
In the event of the petitioner filing an appeal by 15.02.2016 and taking out an application for interim reliefs therein, all the parties including the petitioner shall maintain status-quo in respect of the properties till an application for interim reliefs in the appeal is decided.
In the event of the appeal being found to be not maintainable for any reason whatsoever, this petition shall stand revived.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (ARUN PALLI) JUDGE 18.01.2016 AMODH SHARMA Amodh 2016.01.19 12:46 I attest to the accuracy and authenticity of this document chandigarh