Sonia Devi And Others vs State Of Haryana And Others
2024 Latest Caselaw 6400 P&H

Punjab-Haryana High Court

Sonia Devi And Others vs State Of Haryana And Others on 20 March, 2024

Author: G.S.Sandhawalia

Bench: G.S.Sandhawalia

                                     Neutral Citation No:=2024:PHHC:040334-DB

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

108                                                           2024:PHHC:040334-DB

                                                        LPA No. 168 of 2024 (O & M)
                                                         Date of Decision: 20.03.2024

Sonia Devi and others                                                 .....Appellant(s)

                                          Versus

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

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

Present: Mr. B.S. Rana, Sr. Advocate, with Mr. Nayandeep Rana, Advocate, for the appellants.

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

G.S.SANDHAWALIA, ACTING CHIEF JUSTICE (Oral)

CM-372-LPA-2024

1. Application for condonation of delay of 5 days in filing the appeal is

allowed, in view of averments made in the application duly supported by affidavit

of appellant No.1.

2. Delay condoned.

3. CM stands disposed of.

Main Case

4. For orders, see judgment of even date passed in LPA-114-2024,

Sanjay Kumar and others vs. State of Haryana and others.

                                                            (G.S. SANDHAWALIA)
                                                           ACTING CHIEF JUSTICE



20.03.2024                                                     (LAPITA BANERJI)
shivani                                                              JUDGE
Whether reasoned/speaking                        Yes
Whether reportable                               No
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