Karam Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 6217 P&H

Punjab-Haryana High Court

Karam Singh And Others vs State Of Punjab And Others on 19 March, 2024

Author: Sanjeev Prakash Sharma

Bench: Sanjeev Prakash Sharma

                                 Neutral Citation No:=2024:PHHC:039116-DB




116          IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                               2024:PHHC:039116-DB
                                               CWP-26259-2023 (O&M)
                                               Date of Decision: 19.03.2024


Karam Singh and others                                        ...Petitioners

                                       Vs.

State of Punjab and others                                    ...Respondents



CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
       HON'BLE MRS. JUSTICE SUDEEPTI SHARMA

Present       Mr. Sunny Singla, Advocate for the petitioners.
                   ***

SANJEEV PRAKASH SHARMA, J.(Oral)

1. It is informed that the judgments relied upon by the petitioners

in the cases of Ajay Kumar Singla & Others vs. State of Punjab and others in

CWP-17064-2017, decided on 16.02.2023; Rajinder Kumar and others vs.

State of Punjab and others in CWP-7382-2019, decided on 27.03.2023;

Dr.Vishvdeep Singh and others Vs. State of Punjab and others in CWP-6391-

2016, decided on 26.10.2018; and Gurwinder Singh and others Vs. State of

Punjab and others in CWP-8922-2017, decided on 13.09.2018; are subject

matter of challenge before the Supreme Court in SLP (Civil) No.24345 of

2023/Diary No.41783/2023 titled as State of Punjab and others vs. Ashish

Swaroop and others, wherein the Supreme Court has passed an interim order

staying the operation of the said judgments passed by this Court.

2. In view thereof, learned counsel for the petitioners prays to

withdraw the present petition at this stage.

1 of 2

Neutral Citation No:=2024:PHHC:039116-DB

CWP-26259-2023 (O&M) [2] 2024:PHHC:039116-DB

3. Granting him liberty, writ petition is dismissed as withdrawn at

this stage.

4. It is made clear that the petitioners can move appropriate

application, if they so choose, before the Supreme Court for raising their

personal grievances

5. All pending misc. application(s) also stand disposed of.

(SANJEEV PRAKASH SHARMA) JUDGE

(SUDEEPTI SHARMA) JUDGE

19.03.2024 rajesh

1. Whether speaking/reasoned? : Yes/No

2. Whether reportable? : Yes/No

2 of 2