Kawalpreet Kaur vs State Of Punjab And Ors
2024 Latest Caselaw 9303 P&H

Punjab-Haryana High Court

Kawalpreet Kaur vs State Of Punjab And Ors on 30 April, 2024

                                    Neutral Citation No:=2024:PHHC:059070



                                             Neutral Citation No. 2024:PHHC:059070

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

127                                                               CWP-9783-2024
                                                      Date of decision: 30.04.2024

KAWALPREET KAUR                                                       .....Petitioner

                                      Versus

STATE OF PUNJAB AND OTHERS                                          ...Respondents

CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

                                     *****

Present: Ms. Ramandeep Kaur, Advocate for the petitioner.

Ms. Harpriya Khaneka, DAG. Punjab for respondents No.1 and 2.

Mr. Saurav Verma, Addl. A.G. Punjab for respondent No.3.

***** VINOD S. BHARDWAJ. J.

The present petition has been filed for seeking issuance of

directions to the respondents to pay compensation of Rs. 30 lacs on account

of unnatural death of husband of the petitioner namely Gurpreet Singh.

Disposed of, in terms of the judgment dated 18.08.2023 passed

by this Court in CWP-22904-2016 titled as "Rajwinder Kaur and another

versus State of Haryana and others".

(VINOD S. BHARDWAJ) JUDGE APRIL 30, 2024 Vishal sharma

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

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