Punjab-Haryana High Court
Guriqbal Singh vs Union Territory Of Chandigarh Through ... on 23 April, 2024
Neutral Citation No:=2024:PHHC:055076
2
2024:PHHC:055076
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
231
CWP-26227-2021 (O&M)
Date of decision: 23.04.2024
Guriqbal Singh ...Petitioner
VERSUS
Union Territory of Chandigarh and others ...Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
Present :- None for the petitioner.
Mr. Prateek Rathee, Advocate for respondent No.1.
Ms. Divya Sharma, Advocate for respondent No.2.
Mr. Raman Mahajan, Advocate for respondent No.3.
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VINOD S. BHARDWAJ, J. (Oral)
Challenge in the present petition is to the order dated 22.05.2019 passed by the Judicial Magistrate 1st Class, Chandigarh and order dated 03.08.2021 passed by the Additional Sessions Judge, Chandigarh, whereby the prayer of the petitioner for being supplied the copies of orders asked for in the Regional Language was declined.
It is evident from a perusal of the aforesaid orders that the request has been declined while contending that the copy of the judgment has already been delivered in the English Language and that the copy in the Regional Language cannot be supplied. I find that the said reason given by the authorities below is not in consonance with the provisions of the High Court Rules & Orders (Vol.V, Chapter-5B, Sub-Rule 5).
In view of the aforesaid provisions of the High Court Rules and Orders, the respondent-authorities are directed to supply the copy(s) of the judgment/order(s) asked for in the Regional Language by the petitioner within a period of 04 weeks of receipt of certified copy of this order.
The petition is allowed.
(VINOD S. BHARDWAJ)
23.04.2024 JUDGE
Mangal Singh
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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