Punjab-Haryana High Court
State Of Haryana And Others vs Bhim Singh on 13 November, 2024
Author: Deepak Sibal
Bench: Deepak Sibal
2094:-PHHC:147856-DB = eee IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 121 LPA-2859-2024 (O&M) Date of decision: 13.11.2024 STATE OF HARYANA AND OTHERS ..Appellants VERSUS BHIM SINGH ... Respondent CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MR. JUSTICE DEEPAK MANCHANDA Present: Mr. Hitesh Pandit, Addl. AG, Haryana for the appellants. He 2 2 2 DEEPAK SIBAL, J.(ORAL)
1. Learned counsel for the appellants fairly states that the present appeal is liable to be dismissed in terms of a recent decision by this Court dated 26.09.2024 passed in LPA-2356-2024 - State of Haryana and others vs. Sher Singh.
2. In the light of the above statement, the instant appeal is also dismissed in terms of Sher Singh' case (supra).
3. All pending miscellaneous application(s) also stand disposed of. (DEEPAK SIBAL) JUDGE (DEEPAK MANCHANDA) JUDGE November 13, 2024 Nisha Yadav Whether reasoned/speaking? Yes/No Whether reportable? Yes/No NISHA 2024.11.14 13:01 | attest to the accuracy and authenticity of this order/judgment.