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Punjab-Haryana High Court

Chhota Singh vs State Of Punjab And Others on 22 October, 2008

Author: Rajesh Bindal

Bench: Rajesh Bindal

         IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH.
                             RFA No.4697 of 2008 (O&M)
                             Date of Decision: 22.10.2008.

Chhota Singh                                  ....Appellant
           Versus
State of Punjab and others                    ...Respondents
CORAM : Hon'ble Mr. Justice Rajesh Bindal

Present:- Mr.Amit Aggarwal, Advocate
          for the appellants.
RAJESH BINDAL, J.

C.M. No.9766-CI of 2008 For the reasons stated in the application, the applicant is granted exemption from filing of entire judgment.

C.M. stands disposed of.

C.M. No.9768-CI of 2008 For the reasons stated in the application, delay of 727 days in refiling the appeal is condoned.

C.M. stands disposed of.

C.M. No.9767-CI of2008 Notice of motion.

Mr. BBS Teji, AAG Punjab, who is present in Court, accepts notice for respondents No.1 and 2.

Heard learned counsel for the parties. For the reasons stated in the application, delay of 42 days in filing the appeal is condoned.

C.M. stands disposed of.

Heard learned counsel for the parties. As the issue raised in the present appeal, is squarely covered by the judgment of this Court, delivered today in M/s Guru Gobind Singh Refineries Ltd. Vs. The Punjab State and others, RFA No.1963 of 2006, the present appeal is disposed of in the same terms.

(RAJESH BINDAL) 22.10.2008. JUDGE Reema