Chandreshwar Singh Mohi vs State Of Punjab And Others
2024 Latest Caselaw 14579 P&H

Punjab-Haryana High Court

Chandreshwar Singh Mohi vs State Of Punjab And Others on 13 August, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:104617




CWP-19562-2024                  -1-

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


125                                            CWP-19562-2024
                                               Date of Decision :13.08.2024


Chandreshwar Singh Mohi                                           ...Petitioner


                                Versus


State of Punjab and others                                      ...Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. R.K. Malik, Senior Advocate with
            Mr. Sandeep Dhull, Advocate for the petitioner.

            Mr. Arun Gupta, DAG, Punjab
            (keeping in view advance copy served).

                         ***

Harsimran Singh Sethi, J. (Oral)

Learned Senior counsel appearing for the petitioner very fairly

submits that grievance being raised by the petitioner in the present petition

has also been raised by the similarly situated members of the Commission

by way of filing CWP-16330-2023, which writ petition has been dismissed

by the Coordinate Bench of this Court on 31.07.2023 though, the said

judgment is pending consideration in Letters Patent Appeal, which has

already been admitted.

Notice of motion.

Mr. Arun Gupta, DAG, Punjab acceps notice on behalf of the

respondent-State and submits that once, the question of law has been settled

by the Coordinate Bench of this Court while passing order in CWP-16330-

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Neutral Citation No:=2024:PHHC:104617

2023 and there is no interim order granted in the LPA filed against the said

judgment, present petition is also liable to be dismissed in terms of the said

judgment.

Learned Senior counsel appearing for the petitioner has not

been able to rebut that there is no interim order granted in the LPA filed

against the judgment in CWP-16330-2023.

Keeping in view the above, present petition is also dismissed in

terms of the order passed by the Coordinate Bench of this Court in CWP-

16330-2023.

August 13, 2024                     (HARSIMRAN SINGH SETHI)
aarti                                         JUDGE
           Whether speaking/reasoned : Yes/No
           Whether reportable :        Yes/No




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