State Of Haryana And Others vs Ishwar Singh And Another
2024 Latest Caselaw 20202 P&H

Punjab-Haryana High Court

State Of Haryana And Others vs Ishwar Singh And Another on 13 November, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

D024 PRHC147927-BB § =

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

122 LPA-2860-2024 (O&M)
Date of decision: 13.11.2024

STATE OF HARYANA AND OTHERS ...Appellants
VERSUS
ISHWAR SINGH AND ANOTHER ... Respondents

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

Present: Mr. Hitesh Pandit, Addl. AG, Haryana for the appellants. Mr. Nihal S. Choudhary, Advocate for the respondents.

3B KK

DEEPAK SIBAL, J.(OQRAL)

1. Learned State counsel submits that in terms of the directions given in para 43 of the judgment dated 13.03.2024 rendered in CWP-2158-2020 - Ashish Sharma and others Vs. State of Haryana and others, the State considered the respondent's case for regularization and through a speaking order dated 07.08.2024 has rejected the same and therefore, the present appeal has been rendered infructuous and may be disposed of as such.

2. In view of the above, the instant appeal is disposed of as having

been rendered infructuous.

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

2024.11.27 10:32

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