Punjab-Haryana High Court
Amrit Kaur vs State Of Haryana And Others on 22 April, 2024
Author: Sanjeev Prakash Sharma
Bench: Sanjeev Prakash Sharma
Neutral Citation No:=2024:PHHC:057561-DB
{2024:PHHC:057561-DB}
106-2
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
LPA-814-2021 (O&M)
in CWP-18958-2020
Date of Decision:22.04.2024
AMRIT KAUR ... Appellant(s)
V/S
STATE OF HARYANA AND OTHERS ......Respondents
CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
HON'BLE MRS. JUSTICE SUDEEPTI SHARMA
Present: Mr.Suresh Kumar Kaushik, Advocate
for the appellant (s).
Ms. Tanisha Peshawaria, DAG, Haryana.
***
SANJEEV PRAKASH SHARMA, J. (Oral)
1. For orders see the judgment passed on the even date in LPA-592-2022 (O&M) titled as "Neeraj Bhardwaj Alias Neeraj V/s. State of Haryana and Others."
2. All pending applications filed in this case shall stand disposed of accordingly.
[SANJEEV PRAKASH SHARMA] JUDGE April 22, 2024 [SUDEEPTI SHARMA] Ess Kay JUDGE Whether speaking / reasoned : Yes / No Whether Reportable : Yes / No 1 of 1 ::: Downloaded on - 04-05-2024 03:01:12 :::