State Of Punjab vs Hans Raj, Inspector
2024 Latest Caselaw 6769 P&H

Punjab-Haryana High Court

State Of Punjab vs Hans Raj, Inspector on 1 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                      Neutral Citation No:=2024:PHHC:042773




                                               2024:PHHC:042773

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

(132)                                         RSA No. 672 of 1992 (O&M)
                                              Date of Decision : 01.04.2024

State of Punjab
                                                                    ...Appellant

                                  Versus

Hans Raj, Inspector
                                                                  ...Respondent


CORAM:      HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. Rohit Ahuja, Deputy Advocate General, Punjab
            for the appellant.

            None for the respondent.

            ***

Harsimran Singh Sethi J. (Oral)

Learned counsel for the appellant submits that as nobody is

appearing on behalf of the respondent and while issuing notice of motion,

the operation of the judgment under challenge was stayed, the present

appeal may kindly be disposed of having been not pressed any further

with liberty to revive the same in case, any execution of the impugned

judgment is preferred by the respondent for his legal right.

Ordered accordingly.

April 1st, 2024                               (HARSIMRAN SINGH SETHI)
kanchan                                                JUDGE

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

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