Amar Bir Singh Gill, J. - (1.) Notice to A.G. Haryana Mr. Yashpal Singh, AAG Haryana accepts notice.
(2.) Heard learned counsel for the parties.
(3.) The petitioner contends that he is being harassed by the opposite party No. 5 in respect of a loan which he had taken from his friend and which he infact, has returned by means on a bank cheque.;