Dharam Pal vs State Of Haryana & Ors
2022 Latest Caselaw 1729 P&H

    205
                       CWP-12803-1991&CWP-17821-2007 (O&M)

                   DHARAM PAL V/S STATE OF HARYANA & ORS

    Present:- Mr. S.K. Sharma, Advocate for the petitioner.

                   Mr. Sharan Sethi, Addl. AG, Haryana.

                                            *****

In course of arguments, learned State counsel relies on

the written statement dated 16.07.2019 to the amended writ petition

of R.S. Yadav, Joint Director, on behalf of respondents No.1 to 5,

however, the same is not on the Court file. He submits that the same

was filed in the Registry. Meanwhile, he has tendered a photocopy of

the same in the Court which is taken on record and marked as

Annexure 'A'. Copy of the same is already with the learned counsel

for the petitioner. Steps be taken to trace the same, in the meanwhile.

Arguments heard.

Judgment reserved.

Photocopy of this order be placed on the connected case

file.

(ARUN MONGA) JUDGE 16.03.2022 Paramjit/Ali

For Subsequent orders see CWP-17821-2007 Decided by HON'BLE MR. JUSTICE ARUN MONGA 1 of 1