Dr. Kewal Krishan Ranjan And Anr vs State Of Haryana And Ors
2022 Latest Caselaw 7211 P&H

CM-10294-CWP-2022 and CM-10297-CWP-2022 in/and
CWP-8716-2017                                                     1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH



(110+212)                        CM-10294-CWP-2022 and
                                 CM-10297-CWP-2022 in/and
                                 CWP-8716-2017
                                 Date of Decision : July 19, 2022


Dr. Kewal Krishan Ranjan and another                        .. Petitioners


                                 Versus


State of Haryana and others                                  .. Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. B.K. Bagri, Advocate, for the applicant-petitioner.

Mr. Kiran Pal Singh, Assistant Advocate General, Haryana.

HARSIMRAN SINGH SETHI J. (ORAL)

CM-10294-CWP-2022

As prayed for, the application is allowed.

CM-10297-CWP-2022

Present application has been filed for placing on record

Annexures P-14 to P-19.

Keeping in view the averments made in the application, the

same is allowed and Annexures P-14 to P-19 are taken on record.

CWP-8716-2017

Learned counsel for the parties submits that the question of law

raised in the present petition has already been answered by the Coordinate

Bench of this Court while passing the order in CWP No.7848 of 2002 titled

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CM-10294-CWP-2022 and CM-10297-CWP-2022 in/and

as G.S. Narula and others versus State of Haryana etc., decided on

06.04.2016, which judgment has already attained finality as the SLP filed by

the State against the said decision as well as decision of the LPA Bench in

LPA No.785 of 2017, has been dismissed. Learned State counsel has not

been able to rebut the said argument.

Learned counsel for the parties submit that the present petition

may also be disposed of in same terms.

Ordered accordingly.

Let the order be complied with within a period of two months

of the receipt of the copy of this order.

July 19, 2022                           (HARSIMRAN SINGH SETHI)
harsha                                        JUDGE

             Whether speaking/reasoned : Yes
             Whether reportable       : No




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