Raj Kumar vs State Of Haryana And Others
2024 Latest Caselaw 16265 P&H

Punjab-Haryana High Court

Raj Kumar vs State Of Haryana And Others on 4 September, 2024

APURVA
2024.09.11 13:49
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                                petitioner would be satisfied if respondent No.2 is directed to decide the

Appeal No.219 of 2023 dated 25.10.2023 (Annexure P-3) in a time bound

manner.

3. At this stage, Ms. Upasana Dhawan, Assistant Advocate

General, Haryana appears on behalf of the respondents-State, in pursuance

of the advance copy of paper book having been supplied to her. She, on

instructions from Ms. Samta, A.D.A., Divisional Commissioner, Ambala,

submits that Appeal bearing No.219 of 2023 dated 25.10.2023

(Annexure P-3), filed by respondent No.4, is now pending consideration for

11.09.2024, before the learned Divisional Commissioner, Ambala; and in all

probabilities, the said appeal would be decided on the date fixed

(11.09.2024), and in any case, not beyond two months thereafter,

4. Learned counsel for the petitioner, keeping in view the

aforesaid submissions made by learned counsel for the State, submits that he

does not intend to press the instant writ petition any further.

5. Keeping in view the aforesaid submissions made by learned

counsel for the respective parties, the present writ petition is disposed of,

accordingly.

6. All pending application(s), if any, shall also stand closed.