KRISHAN KUMAR SINGLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Civil Writ Petition No. 6404 of 1997 was admitted and ordered to be placed before the Hon'ble Single Judge vide order of Hon'ble Division Bench dated 10.7.1997. While Civil Writ Petition No. 14029 of 1997 was admitted and ordered to be heard along with that writ petition vide order dated 23.10.1997 by another Hon'ble Division Bench of this Court Respondents No. 4 to 16 were ordered to be impleaded as respondent-parties vide order of the Court dated 20.10.1997 on an application filed by them in Civil Writ Petition No. 14029 of 1997.

(2.) On 18.9.1998 when the writs came up for hearing, the Hon'ble Single Judge of this Court, passed the following order:-

(3.) Hon'ble the Chief Justice vide his Lordship's order dated 20.3.1999 directed the matter to be listed for consideration and orders before the Full Bench.