RISAL SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) For the reasons mentioned in the application, delay of 24 days in re-filing the present appeal is condoned.

(2.) Present intra-court appeal under Clause X of the Letters Patent has been filed by the appellant against the order dated 13.01.2014 passed by learned Single Judge, whereby writ petition filed by the petitionerappellant was dismissed.

(3.) The minimal facts, which need to be mentioned for deciding the present appeal are as under:-