Aditya Partap vs State Of Haryana And Others
2024 Latest Caselaw 9411 P&H

Punjab-Haryana High Court

Aditya Partap vs State Of Haryana And Others on 1 May, 2024

Author: G.S. Sandhawalia

Bench: G.S. Sandhawalia

                              Neutral Citation No:=2024:PHHC:059618-DB




                                            Neutral Citation No. 2024:PHHC:059618 -DB

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

(108)                                              LPA-1071-2024 (O&M)
                                                   Decided on : 01.05.2024

Aditya Partap

                                                                     ......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. Rajesh Garg, Senior Advocate with
             Mr. Mandeep Singh, Advocate and
             Ms. Neha Matharoo, Advocate for the appellant (s).

             Mr. Deepak Balyan, Addl. AG, Haryana.

                *****

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

CM-2601-LPA-2024

Application for condonation of delay of 40 days in filing the

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

supported by affidavit. Delay of 40 days in filing the appeal is condoned.

CM stands disposed of.

LPA-1071-2024 (O&M)

1. Consideration in the present letters patent appeal is sought of the

interim order dated 15.02.2024 passed by the learned Single Judge in

CWP-3350-2024 'Wazir Singh Vs. State of Haryana and others', whereby

the stay granted against the present appellant, who was arrayed as respondent

No.3 in the writ petition.

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Neutral Citation No:=2024:PHHC:059618-DB

LPA-1071-2024 (O&M) -2-

2. The appellant has also preferred an application for vacation of

stay i.e. CM-3823-CWP-2024. The learned Single Judge had also bothered to

call for the record and had gone through the same, which would be clear from

order dated 18.04.2024. Apparently, the pleadings are complete and the matter

is now pending for 06.05.2024.

3. In such circumstances, we are of the considered opinion that since

the learned Single Judge is seized of the matter, it would not be appropriate for

us to exercise our discretion, as such, to interfere at this stage, as we would

have the benefit of a reasoned judgment very soon.

4. Resultantly, the present appeal is disposed. We are sanguine that

the learned Single Judge shall take up the matter on the date fixed.

(G.S. SANDHAWALIA) ACTING CHIEF JUSTICE

(LAPITA BANERJI) 01.05.2024 JUDGE Naveen

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

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