Joginder & Ors vs State Of Pb. & Ors
2024 Latest Caselaw 13484 P&H

Punjab-Haryana High Court

Joginder & Ors vs State Of Pb. & Ors on 2 August, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                        Neutral Citation No:=2024:PHHC:098746




CWP-9858-2005 (O&M)              -1-

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


208                                             CWP-9858-2005 (O&M)
                                                Date of Decision :02.08.2024

Joginder and others                                              ...Petitioners


                                 Versus

State of Punjab and others                                   ...Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Shalender Mohan, Advocate for the petitioners.

             Mr. Swapan Shorey, DAG, Punjab.

                          ***

Harsimran Singh Sethi, J. (Oral)

Learned counsel for the petitioners submits that the question of

law raised in the present petition, has already been answered by the

Coordinate Bench of this Court while passing order in CWP-19238-2013

titled as Amrish Sharma and others vs. State of Punjab and other, decided

on 26.02.2024 hence, the respondents be directed to consider the claim of

the petitioners in the light of the said judgment and pass an appropriate

order in a time bound manner.

Learned counsel for the respondent-State submits that claim of

the petitioner will be considered as per the judgment of the Coordinate

Bench of this Court in Amrish Sharma (supra) and an appropriate order

will be passed within a period of 08 weeks from the date of receipt of copy

of this order and in case, it is found that the petitioners are entitled for any

relief, the same will be extended to them otherwise, due reasons for the not

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Neutral Citation No:=2024:PHHC:098746

CWP-9858-2005 (O&M) -2-

accepting the claim of the petitioners will be mentioned in the order so

passed, which will be conveyed to the petitioners.

Learned counsel for the petitioners submits that keeping in

view the statement made by the learned counsel for the respondent-State,

present petition may kindly be disposed of having been not pressed any

further.

Ordered accordingly.

Civil miscellaneous application pending, if any, is also

disposed of.

August 02, 2024                     (HARSIMRAN SINGH SETHI)
aarti                                         JUDGE
           Whether speaking/reasoned : Yes/No
           Whether reportable :        Yes/No




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