IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

Civil Revision No. 7797 of 2009 Date of decision: 29.01.2010 Parkash and others

....Petitioners

Versus

State of Haryana and another ....Respondents

CORAM: HON'BLE MR. JUSTICE VINOD K. SHARMA Present: - Mr. Narender Sura, Advocate, for the petitioners.

Mr. Ajay Singh Ghangas, Addl. A.G., Haryana. *****

VINOD K. SHARMA, J (ORAL) Allowed, the impugned order dated 7.1.2009 passed by learned Executing Court is set aside. For detailed reasons, see order of even date passed in Civil Revision No. 7613 of 2009 titled Indraj and another Vs. State of Haryana and another.

(Vinod K. Sharma)

Judge

January 29, 2010

R.S.