Punjab-Haryana High Court

Satpal And Others vs State Of Haryana And Others on 6 May, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                        Neutral Citation No:=2024:PHHC:061918




CM-6726-CWP-2024 in/&            -1-             2024:PHHC:061918
CWP-3638-2020

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


104                                      CM-6726-CWP-2024 in/&
                                         CWP-3638-2020
                                         Date of Decision :06.05.2024

Satpal and others                                          ...Petitioners


                                 Versus

State of Haryana and others                                  ....Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Ajay Chaudhary, Advocate and
             Ms. Jai Shree Kaushik, Advocate for the petitioners.

             Mr. Harish Nain, AAG, Haryana.

                    ***

Harsimran Singh Sethi, J. (Oral)

CM-6726-CWP-2024

Present application has been filed for disposing of the main

case i.e. CWP-3638-2020 in terms of the judgment passed by this Court in

CWP-2158-2020 titled as Ashish Sharma and others vs. State of Haryana

and others, decided on 13.03.2024.

Notice of the application to the counsel opposite.

Mr. Harish Nain, AAG, Haryana accepts notice on behalf of the

respondent-State and raises no objection for the grant of prayer as made in

the present application.

Keeping in view the averments made in the application, which

are duly supported by an affidavit, application is allowed. Main writ petition

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Neutral Citation No:=2024:PHHC:061918

CM-6726-CWP-2024 in/& -2- 2024:PHHC:061918 CWP-3638-2020

is taken up for hearing today itself

CWP-3638-2020

Learned counsel for the petitioners submits that question of law

raised in the present petition has already been decided by this Court in

CWP-2158-2020 titled as Ashish Sharma and others vs. State of Haryana

and others, decided on 13.03.2024 along with other connected cases and

prays that the present petition may kindly be disposed of in terms of the said

order.

Learned counsel for the respondents raises no objection to the

said prayer of the learned counsel for the petitioners.

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

terms of the order passed by this Court in Ashish Sharma (supra).

May 06, 2024                       (HARSIMRAN SINGH SETHI)
aarti                                        JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :        Yes/No




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