Punjab-Haryana High Court
Shikha Goyal And Anr vs State Of Haryana & Ors on 12 August, 2015
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.8099 of 2015
Date of decision:12.08.2015
Shikha Goyal and another
... Petitioners
Vs.
State of Haryana and others
... Respondents
CORAM: HON'BLE MR. S.J. VAZIFDAR, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present:- Mr. Vishal Gupta, Advocate for the petitioners.
Mr. Deepak Balyan, Addl. AG, Haryana..
Mr. Deepak Sabharwal, Advocate for
respondents No.2 &3.
Mr. Karamveer Singh Banyana, Advocate
for respondent No.4.
Mr. Ishan Cooner, Advocate for
Mr. J.S. Cooner, Advocate for respondent No.5.
...
S.J. VAZIFDAR, A.C.J. (ORAL)
It was agreed that the result in this petition will follow the result in CWP No.16222 of 2014 titled as Parminder Singh & another V. Haryana Urban Development Authority & another which was disposed of vide separate order and judgment of even date i.e. 12.08.2015.
For the reasons stated therein the writ petition is disposed of.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (TEJINDER SINGH DHINDSA) JUDGE 12.08.2015 harjeet ASGAR ALI 2015.08.18 12:40 I attest to the accuracy and integrity of this document