LAWS(SC)-2019-2-232

CHANDGI Vs. STATE OF HARYANA & ORS

Decided On February 15, 2019
CHANDGI Appellant
V/S
State Of Haryana And Ors Respondents

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The appeals are partly allowed in terms of the decision of this Court rendered on 22.11.2017 in Civil Appeal Nos. 19693-19708 of 2017 (Samunder & Ors. Etc. Vs. The State of Haryana & Ors. Etc. and Batch).