LAWS(P&H)-2025-10-24

B.K. GUPTA Vs. STATE OF HARYANA

Decided On October 24, 2025
B.K. Gupta Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Vide this common order, this Court shall dispose of above mentioned two writ petitions as common question of facts and law is involved therein.

(2.) Facts

(3.) Contentions