Satnarayan vs State Of Haryana And Others
2024 Latest Caselaw 13495 P&H

Punjab-Haryana High Court

Satnarayan vs State Of Haryana And Others on 2 August, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                   Neutral Citation No:=2024:PHHC:099576


CWP Nos.18781, 16233 and 11439 of 2023 (O&M)        1




          IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH

                                            CWP-18781-2023 (O&M)
                                            Date of Decision:02.08.2024
1.
Satnarayan
                                                                ......Petitioner
                                           Versus

State of Haryana and others
                                                             ......Respondents

                                           CWP-16233-2023 (O&M)
2.
Satbir Singh
                                                               .....Petitioner
                                Versus

State of Haryana and others
                                                               ....Respondents
3.
                                           CWP-11439-2023 (O&M)
Satbir Singh
                                                               .....Petitioner
                                Versus

State of Haryana and others
                                                               ....Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:- Mr. Hari Om Sharma, Advocate for the petitioner(s)
          in CWP Nos.18781-2023 and 16233-2023.

          Mr. S.S. Antal, Advocate for the petitioner(s)
          in CWP-11439-2023.

          Ms. Dimple Jain, DAG, Haryana.

          Mr. Viranjeet Singh Mahal, Advocate for respondent No.3
          in CWP-11439-2023..

          Mr. Varunveer Chauhan, Advocate for respondent No.4
          in CWP-16233-2023.

          Mr. R.K. Doon, Advocate for respondents No.3 and 4
          in CWP-18781-2023.



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                                     Neutral Citation No:=2024:PHHC:099576


CWP Nos.18781, 16233 and 11439 of 2023 (O&M)          2




              ****
JASGURPREET SINGH PURI J.(Oral)

Learned counsel for the parties in all the three cases are ad idem that

the prayer made in the present petitions is squarely covered by a judgment passed

by this Court in CWP No.4445-2024 (Jeet Singh v. State of Haryana and

others) decided on 03.05.2024 and have prayed that the present petitions may

be allowed.

In view of the above, all the three cases are allowed in terms of

judgment passed by this Court in the case of Jeet Singh's case (supra).

(JASGURPREET SINGH PURI) JUDGE 02.08.2024 shweta

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

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