Punjab-Haryana High Court
State Of Haryana And Another vs Mahinder Pal And Others on 30 August, 2019
Bench: Krishna Murari, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
LPA No.1463 of 2019 (O&M)
Date of Decision :30.08.2019
State of Haryana and another
......Appellants
Versus
Mahinder Pal and others
...... Respondents
CORAM: HON'BLE MR.JUSTICE KRISHNA MURARI, CHIEF JUSTICE HON'BLE MR.JUSTICE ARUN PALLI, JUDGE Present : Mr. B.R.Mahajan, Advocate General, Haryana with Mr. Samarth Sagar, Addl.A.G. Haryana. KRISHNA MURARI, CHIEF JUSTICE (Oral):
The appeal is reported to be barred by limitation. Learned Advocate General, Haryana, appearing in the matter, at the outset, states that he does not want to press this appeal and the same accordingly stands dismissed as not pressed.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 30.08.2019 Manoj Bhutani Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 29-10-2019 00:29:43 :::