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Bhupinder Singh Sandhu vs State Of Punjab And Ors
2024 Latest Caselaw 19571 P&H

Citation : 2024 Latest Caselaw 19571 P&H
Judgement Date : 6 November, 2024

Punjab-Haryana High Court

Bhupinder Singh Sandhu vs State Of Punjab And Ors on 6 November, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

202

POZA PHHG: (44423

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

RSA-1155-2014
DECIDED ON: 06.11.2024

BHUPINDER SINGH SANDHU
sees APPELLANT
VERSUS
STATE OF PUNJAB AND ORS
sesee RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present: Mr. H.S. Saggu, Advocate
for the appellant.

Mr. Jaspal Singh Guru, AAG, Punjab.

Ms. Harita Panthey, Advocate for
Mr. Ishan Gupta, Advocate
for respondent No.3.

Mr. Amit Singh Sethi, Advocate
for respondent No.4.

SANDEEP MOUDGIL, J (ORAL)

The present regular second appeal has been preferred against the judgment and decree dated 30.10.2013 passed by Addl. District Judge, Sangrur.

After arguing for some time, learned counsel for the appellant prays for withdrawal of the present appeal with liberty to make a representation now to the competent authority as was mandate by the Lower Appellate Court in its judgment and decree dated 30.10.2013.

In the light of above, learned State counsel submits that he has no objection if the petitioner makes a representation as per the judgment and

decree dated 30.10.2013 and assures the Court that same will be decided by

the competent authority within the stipulated period of three months from the date of such representation is received in the concerned office.

It is however, made clear that in case any such representation is made and is decided it shall be by passing a speaking order which needs to be communicated to the appellant within two weeks thereafter.

In case the appellant is aggrieved of the said order, he would at liberty to take appropriate legal remedies as per law.

In the light of above, the prayer is accepted and the appeal is

ordered to be dismissed as withdrawn with aforesaid liberty.

(SANDEEP MOUDGIL) 06.11.2024 JUDGE Poonam Negi Whether speaking/reasoned Yes/No

Whether reportable Yes/No

 
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