Punjab-Haryana High Court
Ravish And Others vs State Of Haryana And Others on 23 May, 2017
CWP No.26702 of 2016 (O&M) 1
103 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CM No.7794 of 2017 in/and
CWP No.26702 of 2016 (O&M)
Date of Decision : 23.05.2017
Ravish and others
...... Petitioners
Versus
State of Haryana and others
...... Respondents
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
***
Present : Mr. Viney Phogat, Advocate for
for the applicants-petitioners.
Ms. Shruti Jain Goyal, AAG, Haryana.
***
AJAY TEWARI, J. (Oral)
CM No.7794 of 2017 This is an application for early hearing of the main case. Learned Assistant Advocate General states that she has no objection if the case is preponed. In the circumstances, the application is allowed and the case is taken up today itself.
CWP No.26702 of 2016
Learned counsel for the petitioners states that the facts of the present case are covered by the decision of this Court in the matter of Pawan Kumar and others Vs. State of Haryana and another, passed in C.W.P. No.10348 of 2017, decided on 23.05.2017.
1 of 2 ::: Downloaded on - 07-06-2017 11:58:34 ::: CWP No.26702 of 2016 (O&M) 2 Learned Assistant Advocate General has accepted this fact. Consequently the present petition is disposed of in the same terms as C.W.P. No.10348 of 2017.
Since the main case has been decided, the pending Civil Misc. Application, if any, also stands disposed of.
( AJAY TEWARI )
23.05.2017 JUDGE
Pooja sharma-I
Whether speaking/reasoned - Yes/No
Whether reportable - Yes/No
2 of 2
::: Downloaded on - 07-06-2017 11:58:35 :::