Shivani Sharma vs State Of Haryana And Others
2024 Latest Caselaw 10547 P&H

Punjab-Haryana High Court

Shivani Sharma vs State Of Haryana And Others on 1 July, 2024

Author: Arun Palli

Bench: Arun Palli

                               Neutral Citation No:=2024:PHHC:080894-DB




IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                            C.W.P. No. 14638 of 2024
                                            Date of decision: 01.07.2024

Shivani Sharma                                         .... Petitioner
                            Vs.

State of Haryana and others                            ..... Respondents

CORAM: HON'BLE MR. JUSTICE ARUN PALLI
       HON'BLE MR. JUSTICE VIKRAM AGGARWAL

Present:     Mr. Gursimar Singh, Advocate
             for the petitioner.

             Mr. Ankur Mittal, Addl. A.G. Haryana with
             Mr. Karan Jindal, Asstt. A.G. Haryana and
             Ms. Kushaldeep Kaur, Advocate.

ARUN PALLI, J (Oral)

Learned counsel for the parties are ad idem, for the matter in issue is squarely covered by our order dated 13.05.2024, rendered in CWP No.56 of 2024 and other connected matters (Plaza Fincap Private Limited vs. District Commissioner-cum-Collector, Gurugram and others) , the petition at hand be also disposed of in the same terms.

Accordingly, the petition is disposed of in terms of the order and judgment passed in Plaza Fincap Private Limited's case (supra).

(ARUN PALLI) JUDGE

(VIKRAM AGGARWAL) JUDGE 01.07.2024 deepak Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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