HARMAN SINGH Vs. DEPUTY COMMISSIONER, PATIALA

JUDGEMENT

(1.) Despite the matter being passed over twice, there is no representation for Mr. Rakesh Gupta, learned counsel for the writ petitioners.

(2.) CM-18908-CWP-2019 was filed by the 3rd respondent in this writ petition to advance its date of hearing while CM-18913-CWP-2019 was filed by her to vacate the interim order dated 25.11.2019 passed in this writ petition.

(3.) Upon hearing Mr. Ramandeep, learned counsel for the third respondent, CM-18908-CWP-2019 is ordered and the main writ petition is taken up for hearing.