Rajiv Kumar vs State Of Punjab And Others
2022 Latest Caselaw 17602 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA
                AT CHANDIGARH

                                                       CWP-8831-2019 (O&M)
                                                       Reserved date:22.11.2022
                                                       Date of Decision: 22.12.2022

Rajiv Kumar
                                                                     ...Petitioner
                                            Vs.
State of Punjab and others
                                                                     ...Respondent

CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA
                      HON'BLE MR. JUSTICE SANJIV BERRY

Present:              Mr. Anurag Chopra Advocate and
                      Ms. Meghna Garg, Advocate
                      for the petitioner.

                      Mr. Deepanjay Sharma, DAG Punjab.

                      Mr. Bhanu Partap, Advocate
                      for respondent Nos. 2 and 3.

TEJINDER SINGH DHINDSA, J. (Oral)

The instant writ petition is allowed in terms of the judgment

dated 22.12.2022 rendered in CWP No. 4564 of 2019 (O&M), titled as

Caliber Plaza, Shopkeepers Welfare Society Vs. State of Punjab and other

involving identical issue.

Allowed.

(TEJINDER SINGH DHINDSA) JUDGE

22.12.2022 (SANJIV BERRY) kv JUDGE

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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