Deepa And Others vs State Of Punjab And Another
2024 Latest Caselaw 20921 P&H

Punjab-Haryana High Court

Deepa And Others vs State Of Punjab And Another on 25 November, 2024

Author: Arun Palli

Bench: Arun Palli

                               Neutral Citation No:=2024:PHHC:155372-DB




   IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                            C.W.P. No. 23087 of 2024
                                            Date of decision: 25.11.2024

Deepa and others                                                 .... Petitioners

                            Vs.

State of Punjab and another                                      ..... Respondents

CORAM:       HON'BLE MR. JUSTICE ARUN PALLI
             HON'BLE MR. JUSTICE VIKRAM AGGARWAL

Present:     Mr. Prateek Sodhi, Advocate
             for the petitioners.

             Mr. Vipin Pal Yadav, Addl. A.G. Punjab.

ARUN PALLI, J (Oral)

Learned counsel for the parties are ad idem, for the matter in issue is squarely covered by our order and judgment dated 28.05.2024, rendered in CWP-16981-2017 (Bikram Singh Vs. State of Punjab and others), and other connected matters, the petition at hand be also disposed of, in the same terms.

Ordered accordingly.

(ARUN PALLI) JUDGE

(VIKRAM AGGARWAL) JUDGE 25.11.2024 deepak Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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