Punjab-Haryana High Court
Radhasoami Adhyatmik Nagar vs State Of Haryana & Ors on 26 November, 2015
Author: Sabina
Bench: Sabina
KAPIL
2015.11.26 16:36
I attest to the accuracy and
integrity of this document
In the High Court of Punjab and Haryana at Chandigarh.
CRM-M-39764-2015
Date of Decision: 26.11.2015
Radhasoami Satsang Adhyatmik Nagar (Regd)
...Petitioner
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. P.S. Rana, Advocate,
for the petitioner.
*****
SABINA, J.
Petitioner has filed this petition under Section 482 of Criminal Procedure Code, 1973 ('Cr.P.C.' for short) for issuance of directions to respondents to deliver the actual possession of property in question.
Heard.
No ground for interference by this Court while exercising powers under Section 482 Cr.P.C. is made out.
Dismissed.
November 26, 2015 (SABINA) kapil JUDGE