Sarita And Others vs State Of Haryana And Others
2022 Latest Caselaw 7240 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(222-A)                           CWP-31688-2018 (O&M)
                                  Date of Decision : July 19, 2022


Sarita and others                                            .. Petitioners


                                  Versus


State of Haryana and others                                   .. Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. Sunil Kumar Nehra, Advocate, for the petitioners.

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

HARSIMRAN SINGH SETHI J. (ORAL)

Learned counsel for the petitioners argues 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.14553

of 2021 titled as Sandeep Kumar and others versus State of Haryana and

another, decided on 02.06.2022 as well as in CWP No. 22361 of 2019

titled as Sapna Devi and others versus State of Haryana and others,

decided on 14.08.2020, hence, the present petition may also be disposed of

in same terms and conditions.

Learned State counsel raises no objection with regard to the

prayer of the petitioners that the present petition be also disposed of in

terms of Sandeep Kumar's case (supra).

Keeping in view the above, as prayed for by the learned

counsel for the parties, the present writ petition is disposed of in terms of

Sandeep Kumar's case (supra).

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             CWP-31688-2018 (O&M)                                    -2-

It is made clear that while implementing the said judgment,

order passed by the Coordinate Bench of this Court in CWP No.22361 of

2019 titled as Sapna Devi and others versus State of Haryana and others,

decided on 14.08.2020 be also kept in mind.

As the main writ petition has been disposed of, application i.e.

CM No.11391-CWP-2019 also stands disposed of.

July 19, 2022                        (HARSIMRAN SINGH SETHI)
harsha                                      JUDGE


            Whether speaking/reasoned : Yes
            Whether reportable       : No




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