Kanika vs State Of Haryana And Others
2024 Latest Caselaw 980 P&H

Punjab-Haryana High Court

Kanika vs State Of Haryana And Others on 16 January, 2024

                                                           Neutral Citation No:=2024:PHHC:005735




                                                                  2024:PHHC:005735




            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


214                                               CWP-13389-2019
                                                  Date of Decision: 16.01.2024

Kanika                                                              ...Petitioner(s)


                                        Versus


State of Haryana and others                                        ...Respondent(s)


CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present:-     Mr. Jasbir Mor, Advocate for the petitioner

              Mr. Ravi Pratap Singh, DAG, Haryana

              ***
TRIBHUVAN DAHIYA, J. (Oral)

It is not disputed at the Bar that the issue raised in the petition

stands decided against the petitioner in terms of judgment dated 20.01.2017

passed in LPA No.92 of 2017 titled Anshu and others v. State of Haryana and

others.

In view thereof, there is no merit in the petition.

Dismissed.

(TRIBHUVAN DAHIYA) JUDGE 16.01.2024 Payal Whether speaking/reasoned Yes/No Whether reportable Yes/No

Neutral Citation No:=2024:PHHC:005735

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