Dalip Singh And Another vs State Of Haryana And Others
2024 Latest Caselaw 6395 P&H

Punjab-Haryana High Court

Dalip Singh And Another vs State Of Haryana And Others on 20 March, 2024

Author: G.S. Sandhawalia

Bench: G.S. Sandhawalia

                             Neutral Citation No:=2024:PHHC:040116-DB



                                 Neutral Citation No. 2024:PHHC:040116-DB

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH


(109/1)                                           LPA-267-2024(O&M)
                                                  Decided on : 20.03.2024

Dalip Singh & another
                                                       ......Appellant(s)

                                         Versus

State of Haryana & others
                                                       ......Respondent(s)

CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA, ACTING CHIEF JUSTICE HON'BLE MS.JUSTICE LAPITA BANERJI

Present: Mr.P.R.Yadav, Advocate for the appellant (s).

Mr.Deepak Balyan, Addl.A.G., Haryana.

G.S. Sandhawalia, Acting Chief Justice (Oral)

The present appeal stands dismissed in view of the detailed

judgment of even date passed in LPA-266-2024 titled Dalip singh & another

Vs. State of Haryana & others. All pending application(s) also stand disposed

of.

(G.S. SANDHAWALIA) ACTING CHIEF JUSTICE

(LAPITA BANERJI) 20.03.2024 JUDGE Sailesh

Whether speaking/reasoned : Yes Whether Reportable : No

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