Punjab-Haryana High Court
Ujjal Singh vs State Of Haryana And Another ... on 30 March, 2009
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
In the Punjab and Haryana High Court,at Chandigarh.
CM No.4642-CI of 2009 and
RFA No. 583 of 1995 (O&M)
Decided on 30.3.2009
Ujjal Singh -- Appellant
vs.
State of Haryana and another --Respondent
CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
Present: Mr.Vinod S.Bhardwaj,Advocate,for the applicant/appellant
Ms.Mamta Singal Talwar,AAG,Haryana,for the respondents.
.
Rakesh Kumar Jain,J:
In response to the notice issued in the application, learned counsel for the State/respondents submits that the present appeal is fully covered by Division Bench judgment of this Court in L.P.A. No. 2539 of 2001 titled Siri Ram and Ors v. State of Haryana and others decided on 11.9.2008. Hence, with the concurrence of learned counsel for the parties, main appeal is taken up for final disposal.
Since the parties to the lis are ad-idem that the present appeal is covered by a Division Bench judgment of this Court in L.P.A. No. 2539 of 2001 titled Siri Ram and Ors v. State of Haryana and others decided on 11.9.2008, the present appeal is also disposed of in the same terms.
March 30 ,2009 (Rakesh Kumar Jain) RR Judge