SUNIL Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Rule in both the writ petitions. Rule returnable and heard forthwith.

(2.) It was agreed that the result in CWP No.20033 of 2014 would follow the result in CWP No.23483 of 2013. Both the writ petitions are, therefore, disposed off by this common order and judgment.

(3.) Respondent No.2 is the Excise and Taxation Commissioner, Haryana and respondent No.3 is the Deputy Excise and Taxation Commissioner (Excise), Rohtak.