Rajneesh Arora And Others vs State Of Punjab And Others
2024 Latest Caselaw 10728 P&H

Punjab-Haryana High Court

Rajneesh Arora And Others vs State Of Punjab And Others on 3 July, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                        Neutral Citation No:=2024:PHHC:082069




CWP-16358-2023                   1

109            IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                                                CWP-16358-2023
                                                Date of Decision: 03-07-2024

Rajneesh Arora and Ors.                                           ........Petitioners
                                       Versus
State of Punjab and ors.                                          ........Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present:    Mr. Puneet Bali, Sr. Advocate with Mr. Uday Agnihotri, Advocate
            for the petitioners.

            Mr. Gaganeshwar Walia, Addl. A.G. Punjab.

HARSIMRAN SINGH SETHI, J. (Oral)

Learned Senior counsel appearing on behalf of the petitioners submits

that the question of law raised in the present petition was also raised in CWP

No.16073 of 2016 (Annexure P-22) titled as "Kuljit Paul Singh Mahi and ors. Vs.

State of Punjab and ors." vide judgment dated 13.07.2018 has already decided the

said writ petition against the interest of the petitioners i.e. rejecting the claim as

being raised in the present petition. Learned Senior counsel submits that the said

judgment of the Co-ordinate Bench is pending consideration in LPA No.1447 of

2018.

Learned State counsel submits that once the issue raised in the present

petition has already been decided in CWP No.16073 of 2016 (Annexure P-22)

titled as "Kuljit Paul Singh Mahi and ors. Vs. State of Punjab and ors."vide

judgment dated 13.07.2018, the present writ petition should also be dismissed.

Keeping in view of the abovementioned facts, as the parties are agree

that the question of law raised in the present petition is covered by the judgment of

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Neutral Citation No:=2024:PHHC:082069

the Co-ordinate Bench of this Court in "Kuljit Paul Singh Mahi and ors. Vs. State

of Punjab and ors.", the present petition is also dismissed in terms of the

judgment in Kuljit Paul Singh Mahi's case (supra).

                                               (HARSIMRAN SINGH SETHI)
03.07.2024                                             JUDGE
Sapna Goyal

Whether speaking/reasoned : Yes
Whether Reportable           : No




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