SURENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) IN this revision petition filed by the petitioners under Article 227 of the Constitution of INdia, the prayer is for setting aside the order dated 24.04.2009 (Annexure P-1) passed by Additional District Judge, Gurgaon, whereby the payment of 50% of the awarded amount of compensation had been ordered to be released on furnishing of security/bank guarantee.

(3.) MS.Preeti Khanna, Advocate who is present in the court accepts notice on behalf of respondent No.3 at the asking of the Court. Learned counsel for the petitioners is directed to hand over copy of the petition to her during the course of the day.