Lalita vs State Of Haryana And Others
2023 Latest Caselaw 18954 P&H

                                                      Neutral Citation No:=2023:PHHC:139648




                                                    2023:PHHC:139648

          IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH
265
                                           CWP-13511-2022 (O&M)
                                           Date of Decision:02.11.2023
Lalita
                                                               .......Petitioner
                    Versus

State of Haryana and others
                                                               ......Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:- Mr. Amit Parashar, Advocate for the petitioner.

          Mr. Tapan Kumar Yadav, DAG, Haryana.

                    *****

HARSIMRAN SINGH SETHI J.(Oral)

1. Learned counsel submits that the question of law raised in the

present petition is covered against the petitioner as per the judgment passed by

this Court in CWP-14063-2022 titled as Rahul Boora vs. State of Haryana

and as such the present petition may kindly be dismissed in the same terms and

conditions.

2. Ordered accordingly.

(HARSIMRAN SINGH SETHI) JUDGE 02.11.2023 shweta Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

Neutral Citation No:=2023:PHHC:139648

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