Manju Rani And Others vs State Of Haryana And Another
2024 Latest Caselaw 7367 P&H

Punjab-Haryana High Court

Manju Rani And Others vs State Of Haryana And Another on 5 April, 2024

                                     Neutral Citation No:=2024:PHHC:046341



                                                               2024:PHHC:046341

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH
124
                                         *****

CWP No.7748 of 2024 Date of Decision : 5.4.2024

Manju Rani and others ..... Petitioners versus State of Haryana and another ..... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present: Mr. Tejpal Singh Dhull, Advocate, for the petitioners

Mr. Sanjeev Kaushik, Addl. AG, Haryana

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TRIBHUVAN DAHIYA J. (ORAL):

It is not disputed at the Bar that the issue raised in the petition

already stands decided against the petitioners vide judgment dated

3.4.2024, rendered in CWP No.6334 of 2024 titled Karamjeet Kaur and

others v. State of Haryana and another.

In view thereof, there is no ground to entertain the petition.

Dismissed.

(TRIBHUVAN DAHIYA) JUDGE 5.4.2024 Ashwani

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

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