Union Of India vs Kehar Singh And Anr
2024 Latest Caselaw 6387 P&H

Punjab-Haryana High Court

Union Of India vs Kehar Singh And Anr on 20 March, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                   Neutral Citation No:=2024:PHHC:040104




                                                               2024:PHHC:040104

148           IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                                                    CR No.3368 of 1990 (O&M)
                                                    Date of Decision: 20.03.2024

UNION OF INDIA
                                                                       .....Petitioner
                                           Versus
KEHAR SINGH AND ANR
                                                                  ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:      None.


RAJBIR SEHRAWAT, J. (ORAL)

There is no representation on behalf of either of the parties. As

per the report of Registry, no contact details of counsel for the parties are

available in the directory.

Otherwise also, a perusal of the case file shows that the present

petition already stands disposed of vide judgment and order dated

21.05.1992.

In view of the above, no further orders are required to be

passed in this case.

RA-2-CII-1993

This is an application for review of order dated 21.05.1992.

No ground to review the aforesaid order is made out. Hence,

the review application is also dismissed.

                                                    (RAJBIR SEHRAWAT)
20.03.2024                                              JUDGE
sandeep
                      Whether Speaking/Reasoned     : Yes/No
                      Whether Reportable            : Yes/No




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