SUSHIL KUMAR JAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) COUNSEL for the petitioner has submitted that security provide to the petitioner he extended upto 18.3.1996.

(2.) THIS petition is disposed of with a direction to respondent No. 3 to provide security to the petitioner till 18.3.1996 for which money has already been deposited with the State.It is however, made clear to counsel tier the petitioner that in the grab of security cover, petitioner shall not take possession forcibly from respondent No. 4.