Dharam Pal vs State Of Haryana And Others
2022 Latest Caselaw 7236 P&H

CWP NO.1409 of 2019                                               --1--


230(a)       IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                         CWP NO.1409 of 2019
                                         DECIDED ON: 19.07.2022

Dharam Pal                                          ...Petitioner...


                                  VERSUS

State of Haryana and another                        ...Respondents...


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Pankaj Mohan Kansal, Advocate,
             for the petitioner.

             Mr. R.S. Budhwar, Addl. Advocate General, Haryana.

             Mr. P.K. Dwiwedi, Advocate,
             for respondent No.2.

             *****

HARSIMRAN SINGH SETHI, J. (ORAL)

Learned counsel for the petitioner argues that the question of

law raised in the present petition is covered by the judgment of this Court

passed in CWP No.6229 of 2018, titled as "Baldev Singh Saini vs.

Haryana State Federation of Consumers' Cooperative Wholesale Stores

Ltd." decided on 05.12.2019.

Learned counsel for respondent No.2 is not able to rebut the

said fact that the question of law raised in the present petition has already

been decided by this Court in favour of the petitioner therein while

deciding CWP No.6229 of 2018.

Learned counsel for the parties jointly submit that the present

petition may also be disposed off in the same terms as in CWP No.6229 of

1 of 2

CWP NO.1409 of 2019 --2--

2018.

Keeping in view the above mentioned facts, the present

petition is also disposed off in terms of Baldev Singh Saini's case (supra).

                                    (HARSIMRAN SINGH SETHI)
19.07.2022                                 JUDGE
sonika

        Whether speaking/reasoned             Yes
        Whether reportable                    Yes




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