Iqbal Singh vs State Of Punjab And Others
2024 Latest Caselaw 10088 P&H

Punjab-Haryana High Court

Iqbal Singh vs State Of Punjab And Others on 9 May, 2024

Author: G.S.Sandhawalia

Bench: G.S.Sandhawalia

                                   Neutral Citation No:=2024:PHHC:064699-DB

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

112




                                                           LPA-1165-2024 (O & M)
                                                        Date of Decision: 09.05.2024

Iqbal 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. Jitender S. Chahal, Advocate, for the appellant.

Mr. Salil Sabhlok, Sr. DAG, Punjab.

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

1. The present letter patent appeal is directed against the judgment dated

21.04.2023 passed by the learned Single Judge whereby large number of matters

were decided. The present appeal is barred by 347 days in filing the same.

2. The reasoning given for the sufficient cause apparently does not

convince us. It is a classic case where the appellant has chosen not to file an

appeal and had sat back. Only on account of the fact that connected appeals were

admitted on 24.04.2024, the present appeal has been filed on 02.05.2024. In the

application filed for condonation of delay (CM-2805-LPA-2024), it has been

mentioned that the appellant had contacted the earlier counsel on 17.03.2023, who

had told him that the case was fixed for 21.04.2024 instead of 21.03.2023 and due

to which he had not contacted his counsel. It is only when he contacted his

counsel in April, 2024, he was told that his case has already been dismissed on

21.04.2023.

3. We are not convinced with the sufficient cause which is being given.

1 of 2

Neutral Citation No:=2024:PHHC:064699-DB

LPA-1165-2024 (O & M) -2- 2024:PHHC:064699-DB

It is apparently a case where the appellant has been indolent as such and was least

interested in preferring the appeal. We are well aware that writ Judges never grant

one year's date in motion matters and, therefore, the story which has been cooked

up that his counsel in March, 2023 had told that case had been adjourned for

April, 2024 does not inspire any confidence with us.

4. In such circumstances, we dismiss the application for condonation of

delay and resultantly the main appeal also stands dismissed.

                                                      (G.S. SANDHAWALIA)
                                                     ACTING CHIEF JUSTICE


09.05.2024                                              (LAPITA BANERJI)
shivani                                                      JUDGE

Whether reasoned/speaking                     Yes
Whether reportable                            No




                                     2 of 2