DP WARNE Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner in present writ petition has invoked extra ordinary jurisdiction of this Court under Article 226 of Constitution of India claiming following relief:-

(2.) As far as relief no.1 is concerned, order dated 18.09.2018 (Annexure P-3) passed in regular second appeal bearing No.3663 of 2017 titled as " Ch.Devi Lal University, Sirsa and others vs. Dr. Rajbir Singh Dalal and another " whereby following directions in a decree have been given:-

(3.) However, for seeking implementation of decree, despite the fact COCP No.521 of 2019 is pending adjudication for 09.08.2019, the same relief cannot be granted. The aforementioned prayer is wholly atrocious and fallacious and cannot be supplemented by filing writ petition.