Punjab-Haryana High Court
Vikas Kumar And Ors vs State Of Haryana And Ors on 12 September, 2023
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2023:PHHC:119616
2023:PHHC:119616
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(226) CWP-22223-2018
Date of Decision : September 12, 2023
Vikas Kumar and others .. Petitioners
Versus
State of Haryana and others .. Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Ms. Divya Sharma, Advocate, for
Ms. Alka Chatrath, Advocate, for the petitioners.
Mr. Harish Rathee, Sr. Deputy Advocate General, Haryana.
Mr. Arun Kumar Bakshi, Advocate, for respondents No. 3
and 4.
HARSIMRAN SINGH SETHI J. (ORAL)
Learned counsel for the parties agree that keeping in view the order passed by the Hon'ble Supreme Court of India in SLP (C) No.9515- 9520 of 2018 titled as Mange Ram and others vs. Union of India and others, decided on 06.05.2022, the present writ petition may kindly be disposed of with liberty to the petitioners to challenge the report of the Expert Committee.
Ordered accordingly.
September 12, 2023 (HARSIMRAN SINGH SETHI) harsha JUDGE
Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Neutral Citation No:=2023:PHHC:119616 1 of 1 ::: Downloaded on - 17-09-2023 10:53:41 :::