Punjab-Haryana High Court
Sikander vs State Of Haryana And Ors on 9 August, 2021
Author: Sudhir Mittal
Bench: Sudhir Mittal
117
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.15028 of 2021
Date of Decision:09.08.2021
Sikander ....Petitioner
VS
State of Haryana and others ....Respondents
CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL
Present: Mr. Sandeep Kotla, Advocate
for the petitioner
*****
SUDHIR MITTAL, J. (Oral)
The petitioner is aggrieved because his stay application in the pending ROR has been rejected and the ROR itself is not being decided.
Notice of motion to respondents No.1 to 3 only. Ms. Upasana Dhawan, AAG Haryana accepts notice on behalf of respondent No.1 to 3 and waives service.
Considering the nature of the order being passed, there is no necessity to file reply.
The writ petition is disposed of with a direction to respondent No.1 to decide the pending ROR expeditiously and in any case not later than three months from the date of receipt of the certified copy of this order.
( SUDHIR MITTAL ) JUDGE 09.08.2021 Poonam Negi Whether speaking/reasoned Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 10-08-2021 02:27:30 :::