Raj Bahadur vs State Of Haryana And Others
2024 Latest Caselaw 299 P&H

Punjab-Haryana High Court

Raj Bahadur vs State Of Haryana And Others on 8 January, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 001377

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
284-A
C.R. No.7498 of 2023
DATE OF DECISION : 8" JANUARY, 2023

Raj Bahadur
...» Petitioner

Versus

State of Haryana & others
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

KRESS
Present: | Mr. Bhim Singh, Advocate for the petitioner.

Mr. Shivendra Swaroop, DAG, Haryana.

OK Ok 3K
RAJBIR SEHRAWAT, J. (Oral)

1. The petitioner has filed this civil revision under Article 227

of the Constitution of India for issuance of appropriate directions to the learned Executing Court to decide the Execution petition No.CIS No.EXE-2015 of 2022 instituted on 15.11.2022, in some time bound manner; along with certain other prayers.

2. The counsel for the State, on instructions from Mr. Balpreet, IAS, Administrator, HSVP, Gurugram, has submitted that the amount

awarded to the petitioner has since been deposited before the Executing

Court.

3. In view of the above, the present petition has been rendered infructuous.

4. Dismissed as such.

8 JANUARY, 2023 (RAJBIR SEHRAWAT) 'raj' JUDGE

Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2024.01.09 16:29

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