Harbhajan Ram vs State Of Punjab And Others
2024 Latest Caselaw 7590 P&H

Punjab-Haryana High Court

Harbhajan Ram vs State Of Punjab And Others on 9 April, 2024

                                                                            2024:PHHC:047982

                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

               107                                             CM-5807 and 5808-CWP-2024 in/and
                                                               CWP-2132-2022
                                                               Date of Decision: 09.04.2024

                Harbhajan Ram                                                      ...Petitioner
                                                               VS
               State of Punjab and others                                          ...Respondents

               CORAM : HON'BLE MR. JUSTICE AMAN CHAUDHARY

               Present:              Mr. Mohit Garg, Advocate for the applicant-petitioner.

                                     Mr. Manipal Singh Atwal, DAG, Punjab.
                                          ****
               AMAN CHAUDHARY, J (Oral)

CM-5807-CWP-2024 and CM-5808-CWP-2024 Prayer in the present applications is for preponing the date of

hearing of the main case as also to withdraw the same.

For the reasons mentioned in the applications, the same are

allowed and the main case is preponed and taken up on Board today itself.

CWP-2132-2022

In view of the aforesaid order, the present petition is dismissed as

withdrawn at this stage.

(AMAN CHAUDHARY) JUDGE 09.04.2024 Hemant Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

integrity of this order/judgment