Pawandeep Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 7420 P&H

Punjab-Haryana High Court

Pawandeep Singh And Others vs State Of Punjab And Others on 8 April, 2024

Author: Sanjeev Prakash Sharma

Bench: Sanjeev Prakash Sharma

                                  Neutral Citation No:=2024:PHHC:046968-DB


CWP-8016-2024                  --1--                2024:PHHC:046968-DB



            IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH

135                            CWP-8016-2024
                               Date of Decision: April 08, 2024

Pawandeep Singh and others                          ......Petitioner(s)

                               Vs.

State of Punjab and others                          ......Respondent(s)


CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
       HON'BLE MRS. JUSTICE SUDEEPTI SHARMA

Present:    Mr. Pardeep Singh Mirpur, Advocate
            for the petitioner(s).

            Mr. Veshnav Gandhi, DAG, Punjab

            Mr. U.M. Khan, Advocate for
            Mr. Anupam Singla, Advocate
            for respondent No.4.
                              ----

SANJEEV PRAKASH SHARMA.J. (ORAL)

1. It is informed that the judgments relied upon by the petitioners in the

cases of Ajay Kumar Singla & Others vs. State of Punjab and others in CWP-

17064-2017, decided on 16.02.2023; Rajinder Kumar and others vs. State of

Punjab and others in CWP-7382-2019, decided on 27.03.2023; Dr.Vishvdeep

Singh and others Vs. State of Punjab and others in CWP-6391-2016, decided on

26.10.2018; and Gurwinder Singh and others Vs. State of Punjab and others in

CWP-8922-2017, decided on 13.09.2018; are subject matter of challenge before

the Supreme Court in SLP (Civil) No.24345 of 2023/Diary No.41783/2023 titled

as State of Punjab and others vs. Ashish Swaroop and others, wherein the

Supreme Court has passed an interim order staying the operation of the said

judgments passed by this Court.

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Neutral Citation No:=2024:PHHC:046968-DB

CWP-8016-2024 --2-- 2024:PHHC:046968-DB

2. In view thereof, learned counsel for the petitioners prays to withdraw

the present petition at this stage.

3. Granting him liberty, writ petition is dismissed as withdrawn at this

stage.

4. It is made clear that the petitioners can move appropriate application,

if they so choose, before the Supreme Court for raising their personal grievances.

5. All pending applications also stand disposed of.

(SANJEEV PRAKASH SHARMA) JUDGE

(SUDEEPTI SHARMA) JUDGE

April 08, 2024 sonia arora

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

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