Suresh Etc vs State Of Haryana Etc
2022 Latest Caselaw 16247 P&H

       1478 IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                                 RFA-4531-2010 (O&M)
                                                 Date of decision: 08.12.2022

Suresh and others
                                                  ....Appellants

               Versus


State of Haryana and others
                                                 ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Vikram Singh, Advocate for the appellants

Mr. Shivendra Swaroop, AAG, Haryana

ANIL KSHETARPAL, J (Oral)

Learned counsel representing the appellants states that this

appeal is required to be dismissed in terms of the judgment passed in

RFA-711 of 2005 titled as 'Birbal and others vs. State of Haryana'

decided on 04.08.2022.

Ordered accordingly.

All the pending miscellaneous applications, if any, are also

disposed of.

08.12.2022                                       (ANIL KSHETARPAL)
rekha                                                 JUDGE
Whether speaking/reasoned :        Yes/No
Whether reportable :               Yes/No




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