State Of Haryana And Others vs Maria
2024 Latest Caselaw 20192 P&H

Punjab-Haryana High Court

State Of Haryana And Others vs Maria on 13 November, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

as
2GS¢; PHHG.1478698-BDB

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

109 LPA-2855-2024 (O&M)
Date of decision: 13.11.2024

STATE OF HARYANA AND OTHERS
..Appellants
VERSUS

MARIA
... Respondent

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

Present: Mr. Hitesh Pandit, Addl. AG, Haryana
for the appellants.

He 2 2 2

DEEPAK SIBAL, J.(ORAL)

1. Learned counsel for the appellants fairly states that the present appeal is liable to be dismissed in terms of a recent decision by this Court dated 26.09.2024 passed in LPA-2356-2024 - State of Haryana and others vs. Sher Singh.

2. In the light of the above statement, the instant appeal is also

dismissed in terms of Sher Singh' case (supra).

3. All pending miscellaneous application(s) also stand disposed of. (DEEPAK SIBAL) JUDGE (DEEPAK MANCHANDA)

JUDGE

November 13, 2024

Nisha Yadav

Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

NISHA

2024.11.14 13:01

| attest to the accuracy and authenticity of this order/judgment.