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Judgment
7 paragraphs · 171 wordsRajiv Narain Raina, J
Notice of motion.
On the asking of the Court, Mr. Kapil Bansal, DAG, Haryana, who is present in Court, accepts notice on behalf of the respondents and waives service on them.
The petitioner has approached this Court for extension of parole period, which is expiring today itself, to carry out the remainder of the agricultural operations.
Having heard learned counsel for the parties and taking into consideration the nature of the request of the petitioner, which appears to be genuine, I am of the view that the parole period ought to have been extended by a further period of 10 days. Accordingly, the parole period granted to the petitioner is ordered to be extended till 30.09.2019 on usual terms and conditions imposed by the competent authority. The petitioner shall surrender himself before the Jail Authorities on that day before 4.00 PM.
Petition stands disposed of accordingly.
A copy of the order be given to Mr. Rathee under the signatures of the Bench Secretary in view of urgency.