Vikas Girdhar vs State Of Haryana
2022 Latest Caselaw 2045 P&H

226
       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                                             CWP-36724-2019
                                                   Date of decision: 24.03.2022

VIKAS GIRDHAR                                               ...Petitioner
                                         V/S
STATE OF HARYANA                                            ...Respondents

CORAM: HON'BLE MR. JUSTICE ARUN MONGA

Present:     Mr. R.K.Malik, Senior Advocate with
             Mr. Sandeep Dhull, advocate,
             for the petitioner.

             Mr. Saurabh Mohunta, DAG, Haryana.

                                  ***
ARUN MONGA, J. (ORAL)

Both the learned counsels are ad idem that petitioner's case is

covered by the order/judgment rendered in CWP No.15415 of 2009 decided

on 30.11.2009.

Disposed of thus, in terms of order/judgment dated 30.11.2009

passed in CWP No.15415 of 2009.

24.03.2022                                      (ARUN MONGA)
vandana                                             JUDGE

Whether speaking/reasoned:                      Yes/No
Whether reportable:                             Yes/No




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