Raghbir vs State Of Haryana
2024 Latest Caselaw 6121 P&H

Punjab-Haryana High Court

Raghbir vs State Of Haryana on 18 March, 2024

Author: Arun Palli

Bench: Arun Palli

                                         Neutral Citation No:=2024:PHHC:038456-DB



                                                                    2024:PHHC:038456-DB

           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                                                            CWP-6460-2024(O&M)
                                                        Date of decision: 18.03.2024


Raghbir Singh
                                                                           ... Petitioner
                                             Versus
State of Haryana and others
                                                                       ... Respondents

CORAM: HON'BLE MR. JUSTICE ARUN PALLI
       HON'BLE MR. JUSTICE VIKRAM AGGARWAL
Present:     Mr. Pankaj Bali, Advocate,
             for the petitioner.
             Mr. Ankur Mittal, Addl. AG, Haryana, and
             Ms. Kushaldeep Kaur, Advocate.
             Mr. Deepak Sabherwal, Advocate,
             for respondents No.2 & 3.
             ***

ARUN PALLI, J. (Oral)

Learned counsel for the parties are ad idem that the matter in issue is squarely covered by the order and judgment of this Court dated 12.02.2024, rendered in CWP-2127-2024 (Davinder Lather and another v. State of Haryana and others) and other connected matters. And, therefore, the petition at hand be also disposed of in the same terms.

Ordered accordingly.

( Arun Palli ) Judge

( Vikram Aggarwal ) 18.03.2024 Judge Rajan

Whether speaking / reasoned: YES/NO Whether Reportable: YES/NO

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