Punjab-Haryana High Court
State Of Haryana vs Mahal Singh on 17 December, 2008
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
Xobjection No.111-CI-1993 in -1-
RFA No.3487 of 1992
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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Xobjection No.111-CI-1993 in
RFA No.3487 of 1992
Date of decision: 17.12.2008
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State of Haryana
. . . . Appellant(s)
Vs.
Mahal Singh
. . . . Respondent(s)
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CORAM : HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
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Present: Mr.Rajiv Kawatra, Sr. DAG, Haryana,
for the appellant(s).
None for the respondent(s).
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RAKESH KUMAR JAIN J.(ORAL)
This order shall dispose of 2 appeals with Xobjections i.e. RFA No.3487 of 1992 with Xobj.No.111-CI-1993 and RFA No.3488 of 1992 with Xobj. No.112-CI-1993, as common questions of law and facts are involved therein.
Mr.Rajiv Kawatra, Sr. DAG, Haryana has very fairly conceded the aforesaid appeals alongwith Xobjections are covered by the decision rendered in RFA No.559 of 1988 titled as "Teja Singh Vs. State of Haryana" decided on 5.10.1994 by Hon'ble Mr.Justice Amarjeet Chaudhary.
In view of the aforesaid statement, the present appeals alongwith Xobjections are also disposed of in terms of the decision Xobjection No.111-CI-1993 in -2- RFA No.3487 of 1992 rendered in RFA No.559 of 1988 titled as "Teja Singh Vs. State of Haryana" decided on 5.10.1994 by Hon'ble Mr.Justice Amarjeet Chaudhary.
(RAKESH KUMAR JAIN) 17.12.2008 JUDGE vivek