Bhajan Lal vs State Of Haryana And Others
2024 Latest Caselaw 9132 P&H

Punjab-Haryana High Court

Bhajan Lal vs State Of Haryana And Others on 29 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                      Neutral Citation No:=2024:PHHC:057920




                                              2024:PHHC:057920


              IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

113                                           CWP-6447-2024
                                              Date of Decision :29.04.2024


Bhajan Lal                                                      ...Petitioner


                                Versus

State of Haryana and others                                 ....Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. R.S. Mamli, Advocate for the petitioner.

                   ***

Harsimran Singh Sethi, J. (Oral)

Learned counsel for the petitioner submits that as the judgment

in CWP-12858-2018 titled as Chand Singh and others vs. State of

Haryana and others, decided on 24.08.2023 on the basis of which, claim

has been raised by the petitioner in the present petition, has already been

stayed by the Division Bench of this Court in LPA-600-2024 hence, present

petition may kindly be disposed of having been not pressed any further with

liberty to file a fresh one on the same cause of action in case, any right

subsists after the decision in LPA-600-2024.

Ordered accordingly.

April 29, 2024                       (HARSIMRAN SINGH SETHI)
aarti                                          JUDGE
            Whether speaking/reasoned : Yes/No
            Whether reportable :        Yes/No




                                     1 of 1