Punjab-Haryana High Court
Maha Singh Deceased Thr Lrs And Ors vs State Of Haryana And Ors on 10 July, 2017
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
121-13962
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.13962 OF 2017
Date of Decision: 10.07.2017
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Maha Singh (now deceased) through his LRs and others
....Petitioners
Vs.
State of Haryana and others
....Respondents
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CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
Present: Mr.Rahul Deswal, Advocate,
for the petitioners.
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RAKESH KUMAR JAIN, J. (ORAL)
Learned counsel for the petitioners prays for withdrawal of the petition in order to challenge the sanad taksim before the Financial Commissioner.
Dismissed as withdrawn.
Liberty granted.
In case ROR is filed before the Financial Commissioner within 15 days then the issue of limitation would not be raised.
(RAKESH KUMAR JAIN) 10.07.2017 JUDGE Vivek Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 15-07-2017 20:48:17 :::