Mehar Dass And Another vs State Of Haryana And Others
2024 Latest Caselaw 10082 P&H

Punjab-Haryana High Court

Mehar Dass And Another vs State Of Haryana And Others on 9 May, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                   Neutral Citation No:=2024:PHHC:065084




CWP No. 10370 of 2020




       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH
                       (Sr. No. 221)

(1)                                        CWP No. 10370 of 2020
                                           Date of Decision : 09.05.2024
Mehar Dass and another
                                                                ...Petitioners

                               Versus

State of Haryana and others
                                                              ...Respondents

(2)                                        CWP No. 12548 of 2020

Rajvir Singh
                                                                 ...Petitioner

                               Versus

State of Haryana and others
                                                              ...Respondents

(3)                                        CWP No. 10385 of 2020

Vikram Singh
                                                                 ...Petitioner

                               Versus

State of Haryana and others
                                                              ...Respondents

CORAM:     HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:   Mr. Sunil Kumar Nehra, Advocate for the petitioner(s)
           in CWP-10370-2020 & CWP-10385-2020.

           Mr. Parveen Moudgil, Advocate for
           Mr. Ravi Malik, Advocate for the petitioner
           in CWP-12548-2020.

           Ms. Vibha Tewari, Assistant Advocate General, Haryana.




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                                      Neutral Citation No:=2024:PHHC:065084




CWP No. 10370 of 2020




Harsimran Singh Sethi J. (Oral)

Learned counsel for the petitioner(s) argues that the question

of law in the present petitions has already been answered by the Co-

ordinate Bench of this Court while passing order in CWP No. 17012 of

2019 titled as Parmod Kumar Vs. State of Haryana and others, decided

on 15.07.2021, which also involve the same facts as involved in the

present petitions.

Learned counsel for the respondents has not been able to

dispute the said fact.

Keeping in view the above, the present petitions are disposed

of in terms of the direction given in judgment passed in Parmod Kumar's

case (supra).

A photocopy of this order be placed on the file of connected

cases.

May 09, 2024                                 (HARSIMRAN SINGH SETHI)
kanchan                                               JUDGE

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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