R.B. ENTERPRISES Vs. STATE OF HARYANA

JUDGEMENT

(1.) CM-19559-2018 : Notice of the application to the respondents.

(2.) Mr. Deepak Balyan, Additional Advocate General, appearing for the State of Haryana, and Mr. Ashish Yadav, Advocate, accept notice on behalf of respondents No.1 and 2, respectively.

(3.) Having heard learned counsel for the parties, we find the grounds set out in the application to be sufficient to recall the order dtd. 5/12/2018. Accordingly, the order dtd. 5/12/2018 is recalled. The writ petition stands restored to its original number.