Sllochna Budania And Anr vs State Of Haryana And Others
2023 Latest Caselaw 19346 P&H

                                                         Neutral Citation No:=2023:PHHC:142121-DB




                                                                   2023:PHHC:142121-DB

           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                                                         CWP-22452-2023(O&M)
                                                       Date of decision: 07.11.2023


Sllochna Budania and another
                                                                         ... Petitioners
                                            Versus
State of Haryana and others
                                                                       ... Respondent

CORAM: HON'BLE MR. JUSTICE ARUN PALLI
       HON'BLE MR. JUSTICE VIKRAM AGGARWAL
Present:     Mr. Shalender Mohan, Advocate, for the petitioners.
             Mr. Deepak Bhardwaj, DAG, Haryana.
             Mr. Himmat Singh, Advocate,
             for respondents No.2 to 4-HSVP.
             ***

ARUN PALLI, J. (Oral)

Learned counsel for the parties are ad idem that the matter in issue

is squarely covered by an order and judgment of this Court, dated 06.11.2023,

rendered by a Division of this Court in CWP-19892-2023 (Jyotsana and

others v. State of Haryana and others). Therefore, they submit that the

petition at hand be disposed of, in the same terms.

Ordered, accordingly.

                                                        ( Arun Palli )
                                                            Judge



                                                     ( Vikram Aggarwal )
07.11.2023                                                  Judge
Rajan

                   Whether speaking / reasoned:         YES/NO
                   Whether Reportable:                  YES/NO

Neutral Citation No:=2023:PHHC:142121-DB

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