Manjit vs State Of Haryana And Others
2023 Latest Caselaw 646 P&H

          119
                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                      CHANDIGARH
                                               CM-108-CWP-2023 in/and
                                               RA-CW-3-2023 in
                                               CWP-8969-2021
                                               Date of Decision: 12.01.2023

          Manjit                                                              .....Petitioner
                                                      Versus
          The State of Haryana and others                                     ....Respondents

          CORAM: HON'BLE MR. JUSTICE ARUN MONGA

          Present:             Mr. Karan Singh, Advocate
                               for the applicant-appellant.

                 Mr. S.S. Mann, Additional AG, Haryana.
                                 *****
          ARUN MONGA, J. (ORAL)

CM-108-CWP-2023

For the reasons stated, the application is allowed, subject to all

just exceptions.

RA-CW-3-2023

This application has been filed for reviewing judgment dated

06.12.2022 (Annexure RA-1).

No fresh ground, worthy of interference, for reviewing judgment

dated 06.12.2022 (Annexure RA-1), is made out.

Review Application is dismissed.

(ARUN MONGA) JUDGE January 12, 2023 ashish Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

ASHISH 2023.01.16 17:51 I attest to the accuracy and integrity of this document