Gagandeep Singh vs State Of Punjab And Another
2024 Latest Caselaw 18735 P&H

Punjab-Haryana High Court

Gagandeep Singh vs State Of Punjab And Another on 22 October, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:138186




CWP No. 12115 of 2019 (O&M)
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           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(230)                                   CWP No. 12115 of 2019 (O&M)
                                        Date of Decision : 22.10.2024

Gagandeep Singh
                                                                    ...Petitioner

                                 Versus

State of Punjab and another
                                                                 ...Respondents

CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Rakesh Sobti, Advocate for the petitioner.

             Mr. Arun Gupta, Deputy Advocate General, Punjab.

             ***

Harsimran Singh Sethi J. (Oral)

After arguing for some time, learned counsel for the petitioner

by placing reliance upon the judgment of this Court passed in CWP No.

16142 of 2014 titled as Sitara Singh Vs. State of Punjab and another,

decided on 31.01.2020, submits that the petitioner intends to approach the

respondents for the redressal of his grievance and the present petition may

kindly be disposed of having been not pressed any further. Further, direction

be issued to the respondents to decide the representation, which the petitioner

intends to file in a time bound manner.

Learned Counsel for the respondents submits that in case, any

representation is received at the hands of the petitioner, the same will be

decided in accordance with law by passing an appropriate speaking order

within a period of eight weeks of the receipt of any such representation and in

case, it is found feasible to accept the claim of the petitioner, the same will be

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Neutral Citation No:=2024:PHHC:138186

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

which will be conveyed to the petitioner.

Learned counsel for the petitioner submits that in view of the

statement of learned counsel for the respondents, the present petition may

kindly be disposed of having been not pressed any further with liberty as

prayed for.

Ordered accordingly.

Pending miscellaneous application, if any, also stands disposed

of.

October 22, 2024                        (HARSIMRAN SINGH SETHI)
kanchan                                          JUDGE

              Whether speaking/reasoned : Yes
              Whether reportable               : No




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