Indra And Others vs State Of Haryana And Others
2022 Latest Caselaw 7607 P&H

                        246 IOIN-CWP-1619-2019
                               IN CWP-1619-2019

                        INDRA AND OTHERS V/S STATE OF HARYANA AND OTHERS
                                                           -.-
                        Present: None for the petitioners.

                                    Mr. Sandeep S. Mann, Addl. AG, Haryana.
                                                          -.-

                                    Learned State counsel submits that appropriate orders were

                        passed on 10.06.2019, in compliance of the order dated 21.01.2019, passed

                        by a Co-ordinate Bench of this Court while disposing of CWP No. 1619 of

                        2019. A copy of the order dated 10.06.2019, is taken on record.

                                    That being so, no further orders are required to be passed.

                                    IOIN stands disposed of.


                                                                (HARSIMRAN SINGH SETHI)
                                                                        JUDGE
                        July 22, 2022
                        Pkapoor




PRASHANT KAPOOR
2022.07.22

18:11 I attest to the accuracy and authenticity of this order/judgment