Punjab-Haryana High Court
Ram Kumar vs State Of Haryana & Anr on 26 May, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 9691 of 2014 (O&M)
Date of Decision: 26.5.2016
Ram Kumar
--Appellant.
Vs.
State of Haryana and another
--Respondents.
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present : Mr. Manish Soni, Advocate
for the appellant.
Mr. Shivendra Swaroop, AAG, Haryana.
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RAMESHWAR SINGH MALIK J. (ORAL)
Learned counsel for the parties are ad idem that present appeal is squarely covered by the order dated 1.3.2016 passed by this Court in RFA No. 6989 of 2014 (State of Haryana and another Vs. Sudarshan Kumar and others). They jointly pray for disposal of the present appeal in terms of the order dated 1.3.2016 passed in Sudharshan Kumar's case (supra).
In view of the abovesaid common stand taken by learned counsel for the parties, instant appeal is ordered to be disposed of in terms of the order dated 1.3.2016 passed in Sudharshan Kumar's case (supra).
Disposed of, accordingly.
(RAMESHWAR SINGH MALIK) JUDGE 26.5.2016 AK Sharma 1 of 1 ::: Downloaded on - 29-05-2016 00:13:44 :::