State Of Haryana And Others vs Shakuntla Devi
2024 Latest Caselaw 9913 P&H

Punjab-Haryana High Court

State Of Haryana And Others vs Shakuntla Devi 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-1399-2023 (O&M)
                                                      Decided on : 07.05.2024

State of Haryana & others

                                                                     ......Appellant(s)
                                             Versus

Shakuntla Devi                                                     ......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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