Punjab-Haryana High Court
Smt. Manbhari Devi And Others vs State Of Haryana And Others on 7 May, 2009
Bench: Ashutosh Mohunta, Nirmaljit Kaur
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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LPA No. 472 of 2003
Date of decision: 07.05.2009
Smt. Manbhari Devi and others ........Petitioners
Versus
State of Haryana and others .......Respondent(s)
Coram: Hon'ble Mr. Justice Ashutosh Mohunta
Hon'ble Ms Justice Nirmaljit Kaur
Present: Mr. R S Dalal, Advocate
for the appellants
Mr. G S Wasu, DAG, Haryana
for the respondent
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Ashutosh Mohunta, J. (Oral)
This case was admitted vide order dated 25.02.2005, and was also ordered to be heard along with Letter Patents Appeal No.1534 of 2001.
Counsel for the appellants submits that a similar case, i.e. L.P.A. No. 2739 of 2001, as well as, L.P.A. No. 1534 of 2001, have already been dismissed.
In view of the above, this Letter Patents Appeal is also dismissed in the same terms as in L.P.A. No. 1534 of 2001.
[Ashutosh Mohunta] Judge [Nirmaljit Kaur] Judge May 07, 2009 mohan