Maninder Kaur vs State Of Punjab And Ors
2024 Latest Caselaw 20398 P&H

Punjab-Haryana High Court

Maninder Kaur vs State Of Punjab And Ors on 18 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:149481




CM-17471-CWP-2024 in/&               -1-
CWP-25733-2023

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


110                                            CM-17471-CWP-2024 in/&
                                               CWP-25733-2023
                                               Date of Decision :18.11.2024


Maninder Kaur                                                     ...Petitioner


                                 Versus

State of Punjab and others                                       ...Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Amarjeet, Advocate for the petitioner.

             Mr. Charan Preet Singh, AAG, Punjab.

                   ***

Harsimran Singh Sethi, J. (Oral)

CM-17471-CWP-2024

Present application has been filed for disposing of the present

petition by preponing the same in view of the order passed in LPA No. 727

of 2023 titled as Kiran Bala and others Vs. State of Punjab and others,

decided on 26.09.2024.

Notice of the application to the counsel opposite.

Mr. Charan Preet Singh, AAG, Punjab accepts notice on behalf

of the respondent-State and raises no objection for the grant of prayer as

made in the present application.

Keeping in view the above, the application is allowed and on

the joint request of learned counsel for the parties, the main petition is taken

up

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Neutral Citation No:=2024:PHHC:149481

CM-17471-CWP-2024 in/& -2- CWP-25733-2023

CWP-25733-2023

Learned counsel for the petitioners submits that keeping in

view the order passed by the Division Bench in LPA No. 727 of 2023 titled

as Kiran Bala and others Vs. State of Punjab and others, decided on

26.09.2024, the petitioners are also entitled for the same relief, hence, the

respondents be directed to consider the claim of the petitioners in light of the

judgment in Kiran Bala and others (supra).

Learned counsel for the respondents-State submits that the

claim of the petitioners will be considered in light of the judgment in Kiran

Bala and others (supra) and appropriate order will be passed within a

period of eight weeks of the receipt of copy of this order and in case, it is

found that the petitioners are similarly situated as the appellants in Kiran

Bala and others (supra), appropriate relief will be granted to the petitioners

otherwise, due reasons will be mentioned in the speaking order, which will

be conveyed to the petitioners.

Learned counsel for the petitioners submits that in view of the

statement of learned State counsel, the present petition may kindly be

disposed of having been not pressed any further.

Ordered accordingly.

November 18, 2024                    (HARSIMRAN SINGH SETHI)
aarti                                         JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :         Yes/No




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