SMT. BIRWATI CHAUDHARY & ORS. Vs. STATE OF HARYANA & ORS.
LAWS(SC)-2018-8-114
SUPREME COURT OF INDIA
Decided on August 20,2018

Smt. Birwati Chaudhary And Ors. Appellant
VERSUS
State Of Haryana And Ors. Respondents

JUDGEMENT

ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal arises from the interim order dated 10.08.2017 passed by the High Court of Punjab and Haryana at Chandigarh in C.M. No.10834 of 2017 in Civil Writ Petition No.10546 of 2016 whereby the High Court rejected the application for stay filed by the appellants herein.
(3.) Few relevant facts need to be mentioned infra for the disposal of the appeal, which involves a short question.;


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