Sunil Kumar vs State Of Haryana And Others
2024 Latest Caselaw 10107 P&H

Punjab-Haryana High Court

Sunil Kumar vs State Of Haryana And Others on 9 May, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                       Neutral Citation No:=2024:PHHC:065039



CWP-23424-2023(O&M)                            -1-    2024:PHHC:065039

                            252
             IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


                                                     CWP-23424-2023(O&M)
                                                      Date of decision: 09.05.2024


Sunil Kumar

                                                                      ...Petitioner

                                    VERSUS

State of Haryana and others

                                                                   ...Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI


Present:-    Mr. Zorawar Singh Chauhan, Advocate, for the petitioner.

             Mr. S.S. Mann, Addl. Advocate General, Haryana.

             Mr. Vivek Chauhan, Advocate, for respondents No.2 to 4.

                   ****

JASGURPREET SINGH PURI, J. (Oral)

All the learned counsels for the parties are ad idem that the present

petition can be disposed of in terms of judgment dated 07.08.2023 (Annexure

P-14).

In view of the above, the present petition is disposed of in the

same terms as that of the aforesaid judgment dated 07.08.2023 (Annexure

P-14).

(JASGURPREET SINGH PURI) 09.05.2024 JUDGE rakesh

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

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