193
IN THE HIGH COURT OF PUNJAB AND HARYANA
Saheb (since deceased)
Anand Mohan Sharan, IAS, The Secretary to Govt. of Haryana, Forest Department, Haryana Civil Secretariat, Chandigarh and others
CORAM: Present:
HARKESH MANUJA
COCP No.
Mohan Sharan, IAS, The Secretary to Govt. of Haryana, Forest
Department, Haryana Civil Secretariat, Chandigarh and
December 10 ‘dk kamra’
Whether Speaking / Reasoned : Whether Reportable :
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
COCP Date of
Saheb (since deceased) through his LRs and others
Versus
Anand Mohan Sharan, IAS, The Secretary to Govt. of Haryana, Forest Department, Haryana Civil Secretariat, Chandigarh and others
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Mr. Ravinder Malik (Ravi), Advocate for the petitioners.
Mr. Amit Aggarwal, Deputy Advocate General, Haryana for the respondents.
**** HARKESH MANUJA, J. (ORAL)
For detailed order, see judgment of even date passed in
No. 3406 of 2024, titled “Bal Kishan
Mohan Sharan, IAS, The Secretary to Govt. of Haryana, Forest
Department, Haryana Civil Secretariat, Chandigarh and
December 10, 2024
Whether Speaking / Reasoned :
Yes
Whether Reportable :
Yes
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
COCP No. 3434 of 2024 (O&M) Date of Decision: 10.12.2024
through his LRs and others
.......... Petitioners
Anand Mohan Sharan, IAS, The Secretary to Govt. of Haryana, Forest Department, Haryana
.......... Respondents
HARKESH MANUJA
, Advocate
Deputy Advocate General, Haryana
order, see judgment of even date passed in
Bal Kishan and others Versus Anand
Mohan Sharan, IAS, The Secretary to Govt. of Haryana, Forest
Department, Haryana Civil Secretariat, Chandigarh and others”.
( HARKESH MANUJA ) JUDGE
No No
Neutral Citation No:=2024:PHHC:164602
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