Punjab-Haryana High Court
Sunil Kumar And Ors vs State Of Haryana And Anr on 23 May, 2017
CWP No.1912 of 2017 (O&M) 1
103 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.1912 of 2017 (O&M)
Date of Decision : 23.05.2017
Sunil Kumar and others ...... Petitioners
Versus
State of Haryana and another ...... Respondents
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
***
Present : Mr. R.K.Malik, Senior Advocate with
Mr. Kuldeep Sheoran, Advocate
for the petitioners.
Ms. Shruti Jain Goyal, AAG, Haryana.
***
AJAY TEWARI, J. (Oral)
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.
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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