Punjab-Haryana High Court
Rajender Singh And Others vs State Of Haryana And Others on 23 May, 2017
CWP No.5713 of 2017 (O&M) 1
103 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CM No.7644 of 2017 in/and
CWP No.5713 of 2017 (O&M)
Date of Decision : 23.05.2017
Rajender Singh and others
...... Petitioners
Versus
State of Haryana and others
...... Respondents
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
***
Present : Mr. Jasbir Mor, Advocate
for the applicants-petitioners.
Ms. Shruti Jain Goyal, AAG, Haryana.
***
AJAY TEWARI, J. (Oral)
CM No.7644 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.5713 of 2017
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 12:18:56 ::: CWP No.5713 of 2017 (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
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