Omveer And Others vs State Of Haryana And Others
2024 Latest Caselaw 9917 P&H

Punjab-Haryana High Court

Omveer And Others vs State Of Haryana And Others on 7 May, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                     Neutral Citation No:=2024:PHHC:063342




CM-19126-CWP-2021 in/and
CWP-12415-2019
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        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

(219)                                        CM-19126-CWP-2021 in/and
                                             CWP-12415-2019
                                             Date of Decision : 07.05.2024
Omveer and others
                                                                 ...Petitioners

                                Versus

State of Haryana and others
                                                                ...Respondents

CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Keshav Pratap Singh, Advocate for the petitioners.

             Ms. Vibha Tewari, Assistant Advocate General, Haryana.

             ***

Harsimran Singh Sethi J. (Oral)

Learned counsel for the petitioners submits that the present

petition may kindly be disposed of having been not pressed any further

with liberty to file a fresh one on the same cause of action in case any

right accrues to the petitioner after the judgment of the Hon'ble Supreme

Court of India where the issue qua the regularization Policy of the year

2014 is still pending consideration.

Ordered accordingly.

CM-19126-CWP-2021

Learned counsel for the respondents submits that as the main

petition has been disposed of, the present application may kindly be

disposed of having been not pressed.

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Neutral Citation No:=2024:PHHC:063342

CM-19126-CWP-2021 in/and CWP-12415-2019

Ordered accordingly.

May 07, 2024                               (HARSIMRAN SINGH SETHI)
kanchan                                             JUDGE

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

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