State Of Haryana And Others vs Ranvir Singh And Another
2024 Latest Caselaw 8574 P&H

Punjab-Haryana High Court

State Of Haryana And Others vs Ranvir Singh And Another on 23 April, 2024

Author: G.S. Sandhawalia

Bench: G.S. Sandhawalia

                             Neutral Citation No:=2024:PHHC:054542-DB



                                           Neutral Citation No. 2024:PHHC:054542-DB
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH
(109)                           LPA-989-2024 (O&M)
                                Decided on : 23.04.2024

State of Haryana & others                                       ......Appellant(s)
                                         Versus
Ranvir Singh & another                                           ......Respondent(s)

CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA,
        ACTING CHIEF JUSTICE
        HON'BLE MS.JUSTICE LAPITA BANERJI

Present:    Mr.Deepak Balyan, Addl.A.G., Haryana for the appellant (s).

                *****

G.S. Sandhawalia, Acting Chief Justice (Oral)

CM-2393-LPA-2024

1. Allowed, as prayed for.

2. CM stands disposed of.

CM-2394-LPA-2024

3. Application for condoning the delay of 151 days in filing the

present appeal is allowed in view of the averments made in the application,

duly supported by affidavit of the official. Delay of 151 days in filing the

appeal is hereby condoned.

4. CM stands disposed of.

LPA-989-2024 (O&M)

5. Consideration in the present appeal is to the judgment dated

12.10.2023 passed by the Learned Single Judge in CWP-12537-2023 titled

Ranvir Singh & others Vs. State of Haryana & others.

6. We have already dismissed LPA-420-2024 titled Chairman,

Haryana Vidyut Prasaran Nigam Limited (HVPNL) & another Vs. Rajesh

Kumar & others, arising out of common order dated 12.10.2023 passed in

CWP-19142-2020 titled Rajesh Kumar & others Vs. State of Haryana &

others by noting as under:

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Neutral Citation No:=2024:PHHC:054542-DB

(109) LPA-989-2024 (O&M) -2-

"1. Admittedly, the order dated 12.10.2023, impugned herein, passed by the learned Single Judge, is based on the concession given by the present appellants that the dispute was covered by the judgment of the Apex Court. Appellant No.1 herein, who was respondent No.2 in the writ petition before the learned Single Judge, was duly represented. In fact, appellant No.2 (respondent No.3 before the learned Single Judge), was also represented by the same counsel. In such circumstances, having conceded before the learned Single Judge, the appeal cannot be maintained.

2. Appeal is, accordingly, dismissed.

3. Liberty is granted to the appellants to file review application, if permissible.

4. Accordingly, no order is required to be passed on the application (CM-994-LPA-2024) for condonation of delay in filing the appeal."

7. We have been informed that thereafter also, review application

bearing RA-CW-74-2024 in CWP-19142-2020 had also been dismissed on

06.03.2024 along with costs of Rs.10,000/-.

8. Keeping in view the above, we find no plausible reason to take a

different view. Accordingly, the present appeal is also dismissed. All

pending application(s) also stand disposed of.

(G.S. SANDHAWALIA) ACTING CHIEF JUSTICE

(LAPITA BANERJI) 23.04.2024 JUDGE Sailesh

Whether speaking/reasoned : Yes Whether Reportable : No

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