Pawan Kumar And Ors vs State Of Haryana And Ors
2023 Latest Caselaw 20401 P&H

Punjab-Haryana High Court

Pawan Kumar And Ors vs State Of Haryana And Ors on 23 November, 2023

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                         Neutral Citation No:=2023:PHHC:149529




CWP-24261-2019                                       2023:PHHC:149529
        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
226
                                               CWP-24261-2019
                                               Decided on : 23.11.2023

Pawan Kumar and others
                                                                . . . Petitioners
                                  Versus
State of Haryana and others
                                                           . . . Respondents

CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
PRESENT: Mr. R. K. Malik, Advocate
         for the petitioners.

             Mr. R. D. Sharma, DAG, Haryana.
                                ****
HARSIMRAN SINGH SETHI, J.(ORAL)

1. Learned counsel for the parties agreed that the question of law raised in the present petition is already covered by the decision of the Coordinate Bench in CWP-30286-2018 decided on 08.02.2023 titled Gurinder Pal and others Vs. State of Haryana and others and the present petition may kindly be disposed of in the same terms.

2. Learned State counsel submits that though, the question of law raised in the present petition is covered by the decision in Gurinder Pal (supra) but the State has already preferred an appeal bearing LPA No. 857 of 2023 and other connected matters.

3. Keeping in view that the fact that the operation of the judgment has not been stayed in the appeal, the present petition is also disposed of in terms of Gurinder Pal (supra).

(HARSIMRAN SINGH SETHI) JUDGE 23.11.2023 Mehak

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

Neutral Citation No:=2023:PHHC:149529

1 of 1