Manbeer Singh vs State Of Punjab And Others
2024 Latest Caselaw 6488 P&H

Punjab-Haryana High Court

Manbeer Singh vs State Of Punjab And Others on 21 March, 2024

Author: G.S. Sandhawalia

Bench: G.S. Sandhawalia

                             Neutral Citation No:=2024:PHHC:040742-DB




        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
                                           Neutral Citation No. 2024:PHHC:040742-DB
(111)                                             LPA-788-2024 (O&M)
                                                  Decided on : 21.03.2024

Manbeer Singh

                                                                  ......Appellant(s)
                                         Versus

State of Punjab and others

                                                              ......Respondent(s)


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

Present:     Mr. Hardik Ahluwalia, Advocate for the appellant (s).

             Mr. Saurav Khurana, Addl. AG, Punjab.

                *****

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

CM-1940-LPA-2024

Application for condonation of delay of 34 days in filing the

appeal, is allowed, in view of the averments made in the application, duly

supported by affidavit of the appellant. Delay of 34 days in filing the appeal is

condoned.

CM stands disposed of.

LPA-788-2024

Challenge in the present letters patent appeal is to the order of the

learned Single Judge dated 15.01.2024 passed in CWP-27167-2023 'Manbeer

Singh and others Vs. State of Punjab and others'. The Learned Single

Judge has disposed of the writ petition in terms of the orders passed in CWP-

25730-2023 'Arpit Passi and others Vs. State of Punjab and others' and

others connected cases decided on the same day.

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Neutral Citation No:=2024:PHHC:040742-DB

LPA-788-2024 (O&M) 2-

2. Appeals arising out of the said order have been dismissed, lead

case of which was LPA-418-2024 'Ankush Sharma Vs. State of Punjab and

others', vide separate detailed judgment of even date.

3. Faced with this situation, counsel for the appellant fairly submits

that he is not in a position to press the present letters patent appeal and same

be disposed of in terms of order dated 21.03.2024 passed in LPA-418-2024.

4. Accordingly, the present appeal is dismissed in terms of the

judgment passed in above said appeal.

(G.S. SANDHAWALIA) ACTING CHIEF JUSTICE

(LAPITA BANERJI) 21.03.2024 JUDGE Naveen

Whether speaking/reasoned : √Yes No Whether Reportable : Yes √No

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