Punjab-Haryana High Court
Pooja Rani And Others vs State Of Haryana And Others on 23 May, 2019
Bench: Krishna Murari, Arun Palli
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No. 25677 of 2017 (O&M)
Date of Decision: 23rd May, 2019
Pooja Rani and others .....Petitioners
versus
State of Haryana and others .....Respondents
CORAM: HON'BLE MR.JUSTICE KRISHNA MURARI, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI, JUDGE
Present : Mr. SK Malik, Advocate, for the petitioners.
Mr. Deepak Balyan, Addl. Advocate General, Haryana,
for the respondents.
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KRISHNA MURARI, C.J.(oral) The issue raised in this petition was considered and decided vide judgment and order dated 22.05.2019 rendered in Civil Writ Petition No. 15320 of 2018(Krishan Kumar and others v. State of Haryana and others) and other connected matters.
Learned counsel for the parties are not at issue that this petition stands squarely covered by the said judgment.
In view of the above, the writ petition stands disposed of in terms of the judgment and order dated 22.05.2019 rendered in Civil Writ Petition No. 15320 of 2018(Krishan Kumar and others v. State of Haryana and others) and other connected matters.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 23.05.2019 ravinder Whether speaking/reasoned √Yes/No Whether reportable Yes/No√ 1 of 1 ::: Downloaded on - 09-06-2019 22:40:27 :::