Ishwar Singh vs State Of Haryana And Others
2021 Latest Caselaw 2401 P&H

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                           CWP-6163-2021
                                           Decided on : 20.08.2021


Ishwar Singh                                                 ... Petitioner

                                        Versus

State of Haryana & others                                   ... Respondents

CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA

Present: Mr.G.S.Gopera, Advocate, for the petitioner.

Mr.Baldev Raj Mahajan, Advocate General, Haryana with Mr.Harish Nain, AAG, Haryana, for the respondent(s).

(The proceedings are being conducted through video conferencing, as per instructions.)

G.S. Sandhawalia, J. (Oral):-

The present writ petition stands dismissed, in view of the detailed judgment of even date passed in CWP-7244-2021 titled Neeraj Kumar & others Vs. State of Haryana & others.

                                                 (G.S. SANDHAWALIA)
AUGUST 20, 2021                                         JUDGE
Sailesh

              Whether speaking/reasoned:                    Yes/No

              Whether Reportable:                           Yes/No




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