DAV COLLEGE SOCIETY (REGD) Vs. STATE OF HARYANA
LAWS(P&H)-2006-8-356
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 25,2006

Dav College Society (Regd) Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) Notice of motion to the respondents.
(2.) On the asking of Court, Shri Ashok Jindal, Additional Advocate General, Haryana accepts notice on behalf of respondents No. 1 and 2.
(3.) Shri Balram Gupta, Senior Advocate with Shri Pankaj Sharma accepts notice on behalf of respondent No. 2. Copies of the writ petition have been supplied to the learned Counsel for the respondents.;


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