Kuldeep vs State Of Haryana And Others
2021 Latest Caselaw 2855 P&H

118+222

CRM-W-1200 of 2021 with
CRM-W-1219 of 2021 in/and
CRWP No.2030 of 2021

Kuldeep Vs. State of Haryana and others

Present:      Mr. P.S.Ahluwalia, Advocate with
              Mr. Jagat Vir Dhindsa, Advocate
              for the petitioner.

              Mr. Gurmeet Singh, AAG, Haryana
              for respondents No.1 to 6.

              Mr. Sovi Bipneet Singh, Advocate
              for respondents No.7 to 11.

              Ms. Monika Dhankar, Respondent No.9 in person.

              ***

Heard through video conferencing.

CRM-W-1200 of 2021

Prayer in the application filed by the applicant-petitioner is for

placing on record additional documents as Annexures P-13 to P-15.

Notice of the application to the non-applicant/resopndents.

On asking of the Court, Mr. Gurmeet Singh, Assistant Advocate

General, Haryana accepts notice on behalf of the non-applicant/resondents

No.1 to 6 and Mr. Sovi Bipneet Singh, Advocate appears on behalf of the

non-applicant/respondents No.7 to 11.

Reply to the application has been filed on behalf of respondents

No.7 to 11.

Heard.

Application is allowed.

Annexures P-13 to P-15 are taken on record.

contd....2..

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118+222

CRM-W-1200 of 2021 with CRM-W-1219 of 2021 in/and

CRM-W-1219 of 2021

Prayer in the application filed on behalf of the respondents No.7

to 11 is for placing on record some additional facts and documents.

Notice of the application to the non-applicants.

On asking of the Court, Mr. Gurmeet Singh, Assistant Advocate

General, Haryana accepts notice on behalf of the non-applicant/resondents

No.1 to 6 and Mr.P.S.Ahluwalia, Advocate appears on behalf of the non-

applicant/petitioner. They do not have any objection in case the additional

facts and documents are taken on record.

Application is allowed.

Additional facts as well as documents, Annexures R-21 to R-24

are taken on record.

CRWP No.2030 of 2021

Arguments heard.

Judgment reserved.

                                          (SUVIR SEHGAL)
October 01, 2021                              JUDGE
savita




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