State Of Haryana And Others vs Khajan Singh
2024 Latest Caselaw 20083 P&H

Punjab-Haryana High Court

State Of Haryana And Others vs Khajan Singh on 12 November, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                   Neutral Citation No:=2024:PHHC:146960-DB




             IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

Sr. No.116
                                                 LPA-2846-2024 (O&M)
                                                 Date of decision: 12.11.2024

State of Haryana and others                                    ....Appellants

             Versus

Khajan Singh                                                   ....Respondent

CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
       HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present:     Mr. Hitesh Pandit, Addl. A.G., Haryana.

                   * * *

DEEPAK SIBAL, J. (Oral)

1. Learned counsel for the appellants seeks to withdraw the present appeal with liberty to file an application before the learned Single Judge seeking therein review of the impugned judgment.

2. Dismissed as withdrawn with liberty as prayed for.

3. It is clarified that in case the review application, the liberty for which has been sought and got through the instant order, is filed and is rejected by the learned Single Judge, it shall not preclude the appellants to challenge the impugned judgment and such rejection, in accordance with law.

4. Pending miscellaneous application(s) also stand disposed of.

(DEEPAK SIBAL) JUDGE

(DEEPAK MANCHANDA) JUDGE

November 12, 2024 Jyoti 1 Whether speaking/reasoned Yes/No Whether reportable Yes/No

1 of 1