Sangeeta vs State Of Haryana And Others
2024 Latest Caselaw 7230 P&H

Punjab-Haryana High Court

Sangeeta vs State Of Haryana And Others on 4 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                  2024:PHHC: 045720

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             287                                         CRWP-2585-2024
                                                         Date of decision: 04.04.2024

             SANGEETA                                                            .... PETITIONER(S)

                                                               VERSUS

             STATE OF HARYANA AND OTHERS                                         ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Rahul Deswal, Advocate
                                      for the petitioner(s).

                                      Mr. Rajiv Goel, DAG, Haryana.

                                      Mr. Amarjit Singh Virk, Advocate
                                      for respondent Nos.4 and 5.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

It has been brought to the notice of this Court that proceedings

under the Hindu Minority and Guardianship Act and Wards Act are pending

adjudication before the Court at Sonepat.

The said Court is directed to conclude proceedings not later

than 03 months from the next date fixed before it.

In view of the above, the present petition stands disposed of.

(JASJIT SINGH BEDI) JUDGE 04.04.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD