Anil Kumar Alagh vs Vikas Yadav on 25 May, 2017

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Punjab-Haryana High Court

Anil Kumar Alagh vs Vikas Yadav on 25 May, 2017

Bench: Rajan Gupta

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                            CHANDIGARH.

                                COCP No. 809 of 2017
                                Date of Decision: May 25, 2017.

Anil Kumar Alagh

                                                         ....Petitioner

                         Versus
Vikas Yadav

                                                         .....Respondent

CORAM: HON'BLE MR.JUSTICE RAJAN GUPTA

Present:    Mr. Vikrant Rana, Advocate
            for the petitioner.

            Mr.Rohit Arya, AAG, Haryana

Rajan Gupta, J (Oral)

Learned State counsel submits that petitioner had been afforded an opportunity of hearing on 17.5.2017 and speaking order shall be passed shortly in any case not later than two weeks. Under the circumstances, no further direction is necessary. In case, any adverse order is passed, petitioner shall be at liberty to seek appropriate remedy for challenging the same.

Disposed of.

(Rajan Gupta) Judge May 25, 2017.

BB Whether speaking/reasoned Yes/No Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 08-06-2017 21:46:27 :::

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Punjab-Haryana High Court