LAWS(P&H)-2014-4-296

RAJ MOHAN Vs. STATE OF HARYANA

Decided On April 04, 2014
RAJ MOHAN Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) NOTICE of motion to respondent Nos. 1, 2 & 4 only at this stage.

(2.) ON our asking, Ms. Palika Monga, learned Deputy Advocate General, Haryana, accepts notice on their behalf.

(3.) IN view of the nature of order which we propose to pass, neither respondent No. 3 is required to be served nor any counter -reply from respondent Nos. 1, 2 & 4 is needed at this stage.