Punjab-Haryana High Court
Moti Sagar Vasishta & Ors vs State Of Haryana & Ors on 10 February, 2015
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA
ATCHANDIGARH
Civil Writ Petition No.19170 of 2014
Date of Decision: February 10, 2015
Moti Sagar Vasishta and others
...Petitioners
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH Present: Mr. Alok Kumar Jain, Advocate for the petitioners.
Ms. Palika Monga, Deputy Advocate General, Haryana, for the respondents.
S.J. VAZIFDAR, ACTING CHIEF JUSTICE (ORAL):
Reply filed on behalf of respondent No.4 is taken on record.
2. The petitioners' grievance stands redressed as the reference under Section 18 has been made.
3. The writ petition is accordingly disposed of.
(S. J. VAZIFDAR)
ACTING CHIEF JUSTICE
February 10, 2015 (AUGUSTINE GEORGE MASIH)
Puneet JUDGE
PUNEET SACHDEVA
2015.02.13 10:52
I attest to the accuracy and
integrity of this document