Suresh Chander vs State Of Haryana And Others
2024 Latest Caselaw 18859 P&H

Punjab-Haryana High Court

Suresh Chander vs State Of Haryana And Others on 24 October, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

I attest to the accuracy and

authenticity of this order/judgment Whether Reportable Yes/No

High Court, Chandigarh.

IN THE HIGH COURT OF PUNJAB & HARYANA AT

CHANDIGARH
(125)
CWP-28471-2024
Date of decision:- 24.10.2024
Suresh Chander ... Petitioner
Versus
State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Puneet Verma, Advocate
for the petitioner.

oh 6 OK oe
SUVIR SEHGAL, J. (ORAL)

1. Petitioner has approached this Court by way of instant writ petition filed

under Article 226 of the Constitution of India inter-alia for issuance of a writ in the nature of mandamus directing respondent No.6 to decide the revision petition No.84 of 2018, Annexure P-4.

2. Pursuant to the previous order passed by this Court, Mr. Sharad Aggarwal, DAG, Haryana has received instructions from the ADA, Department of Cooperation, to submit that the revision petition would be decided within a

period of three months from the date of completion of service of the official

respondents.

3. In view of the statement made by the State counsel, writ petition is disposed of.

24.10.2024 (SUVIR SEHGAL) Kamal JUDGE Whether Speaking/Reasoned Yes/No