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Dara Singh vs Union Of India And Others
2024 Latest Caselaw 4832 P&H

Citation : 2024 Latest Caselaw 4832 P&H
Judgement Date : 4 March, 2024

Punjab-Haryana High Court

Dara Singh vs Union Of India And Others on 4 March, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                                                     Neutral Citation No:=2024:PHHC:031966-DB




                                                                            2024:PHHC:031966-DB

      IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Sr. No.113-5                                                                     LPA-2218-2023
                                                                    Date of decision : 04.03.2024


Dara Singh                                                                          ..... Appellant

                                              Versus

Union of India and others                                                        ..... Respondents

CORAM :        HON'BLE MR. JUSTICE DEEPAK SIBAL
               HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present :      Mr.Naveen Bawa, Advocate, for the appellant.

                                           *****
DEEPAK SIBAL, J. (Oral)

(1) Learned counsel for the appellant contends that the appellant's prayer

before the learned Single Judge was for the grant of compensation and though this

issue was argued before the learned Single Judge no finding on the same has been

returned. Therefore, the appellant be permitted to withdraw the present appeal to

enable him to move the learned Single Judge through filing of an appropriate

application seeking therein review/modification of the judgment impugned through the

instant appeal.

(2) Dismissed as withdrawn with liberty as prayed for.

(3) It is clarified that in case the review application, the liberty for which has

been sought and got through the instant order, is filed and is rejected by the learned

Single Judge, it shall not preclude the appellant to challenge the impugned judgment

and such rejection, in accordance with law.


                                                                       [DEEPAK SIBAL]
                                                                            JUDGE


04.03.2024                                                          [DEEPAK MANCHANDA]
shamsher                                                                  JUDGE
                      Whether speaking/reasoned :        Yes / No
                      Whether reportable        :        Yes / No




Neutral Citation No:=2024:PHHC:031966-DB

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