Ramesh Singh vs State Of Haryana And Others
2024 Latest Caselaw 7362 P&H

Punjab-Haryana High Court

Ramesh Singh vs State Of Haryana And Others on 5 April, 2024

                                    Neutral Citation No:=2024:PHHC:046263



                                             Neutral Citation No. 2024:PHHC:046263

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

115                                                              CWP-7702-2024
                                                      Date of decision: 05.04.2024

RAMESH SINGH                                                          .....Petitioner

                                      Versus

STATE OF HARYANA AND OTHERS                                         ...Respondents

CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

                                     *****

Present: Ms. Parul, Advocate for Mr. B.S. Beniwal, Advocate for the petitioner.

Mr. Pankaj Mulwani, DAG, Haryana for respondents No.1 to 3.

Mr. Vivek Saini, Advocate for respondent No.4.

***** VINOD S. BHARDWAJ. J.

The present petition has been filed for seeking issuance of

directions to the respondents to compensate the petitioner on account of

death of his son namely Mandeep on 19.09.2023 due to stray animal.

Disposed of, in terms of the judgment dated 18.08.2023 passed

by this Court in CWP-22904-2016 titled as "Rajwinder Kaur and another

versus State of Haryana and others"

(VINOD S. BHARDWAJ) JUDGE APRIL 05, 2024 Vishal sharma

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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