Urmila & Ors vs State Of Haryana And Ors
2022 Latest Caselaw 17360 P&H

Citation : 2022 Latest Caselaw 17360 P&H
Judgement Date : 20 December, 2022

Punjab-Haryana High Court

Urmila & Ors vs State Of Haryana And Ors on 20 December, 2022

325         IOIN-RFA-47-2018 in
            RFA-47-2018

            URMILA AND ORS.
            VS
            STATE OF HARYANA AND ORS.

Present:    Mr. Shivendra Swaroop, AAG, Haryana.

            **

As per the office report, the connected appeals have been

decided vide Regular First Appeal No.3420-2017, titled as "Bolat Ram

Sharma and others Vs. State of Haryana and others", decided on

21.11.2022. It has been submitted that due to an inadvertent error, RFA-47-

2018 was not listed, although, it arises from a common award passed by the

Reference Court.

Keeping in view the aforesaid facts, RFA-47-2018 is disposed

of in terms of judgment passed in Regular First Appeal No.3420-2017,

titled as "Bolat Ram Sharma and others Vs. State of Haryana and others",

decided on 21.11.2022.

IOIN stands disposed of.

December 20, 2022                              (ANIL KSHETARPAL)
Ay                                                   JUDGE




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