Gurmeet Kaur And Ors vs State Of Punjab And Ors
2022 Latest Caselaw 1112 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                           LPA-169-2022 (O&M)
                                           Date of decision:- 02.03.2022

Gurmeet Kaur and others                                       ...Appellants

                                 Versus


State of Punjab and others                                    ...Respondents

CORAM:     HON'BLE MR. JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE
           HON'BLE MR. JUSTICE ARUN PALLI


Present:     Mr. P.S. Khurana, Advocate, and
             Mr. Jaswinder Singh, Advocate
             for the appellants.

                   ****

RAVI SHANKER JHA, C.J. (ORAL)

LPA-169-2022 The appellants seek to assail the impugned order and judgment,

as although they were not party to the writ petition, but their rights and

interest are severely affected. The LPA Nos.1174 and 1177 of 2021, filed

against the same order and judgment by those who were respondents in the

writ petition, were withdrawn with liberty to move a review application

before the learned Single Judge. The issues that are sought to be raised even

in the matter at hands are similar in nature. Therefore, in our considered

view, it would rather be expedient if the appellants too move the learned

Single Judge, by filing an appropriate application.

At this stage, learned counsel for the appellants submits that let

this appeal be also disposed of, in terms of the orders dated 09.12.2021 and

10.12.2021, passed in the appeals referred to above.

Ordered accordingly.

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 LPA-169-2022 (O&M)                                                   -2-

CM-416-LPA-2022

In the wake of the order passed in the appeal, no formal order is

required to be passed in this application.

(RAVI SHANKER JHA) CHIEF JUSTICE

(ARUN PALLI) JUDGE March 02, 2022 AK Sharma Whether speaking/reasoned Yes/No Whether reportable Yes/No

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