State Of Haryana And Others vs Madan Lal
2024 Latest Caselaw 9912 P&H

Punjab-Haryana High Court

State Of Haryana And Others vs Madan Lal on 7 May, 2024

Author: G.S. Sandhawalia

Bench: G.S. Sandhawalia

                                     Neutral Citation No:=2024:PHHC:062795-DB




              Neutral Citation No.
          IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                         LPA-1444-2023 (O&M)
                                                         Decided on : 07.05.2024

State of Haryana & others

                                                                        ......Appellant(s)
                                                Versus

Madan Lal                                                             ......Respondent(s)


CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA,
        ACTING CHIEF JUSTICE
        HON'BLE MS.JUSTICE LAPITA BANERJI


Present:      Ms.Shruti Jain Goyal, Sr.D.A.G., Haryana, for the appellants.

                             *****

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

The present appeal stands dismissed in view of the detailed

judgment of even date, passed in LPA-1397-2023 titled State of Haryana &

others Vs. Raj Rani. All pending application(s) also stand disposed of.

(G.S. SANDHAWALIA) ACTING CHIEF JUSTICE

(LAPITA BANERJI) 07.05.2024 JUDGE Sailesh

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

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