Nachattar Singh vs State Of Punjab And Others
2024 Latest Caselaw 18921 P&H

Punjab-Haryana High Court

Nachattar Singh vs State Of Punjab And Others on 25 October, 2024

Author: Sureshwar Thakur

Bench: Sureshwar Thakur

SANDEEP SETHI
2024.10.25 04:21

POSS PHRC TOES. DE

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(104)
CWP-29146-2024
Date of Decision:-25.10.2024
Nachhattar Singh
beneee Petitioner
Versus
State of Punjab and others
beeen Respondents

CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR

HON'BLE MR. JUSTICE ALOK JAIN
9k 1k

Present: Mr. Ankur Mittal, Mr. Lalit Singla,
Ms. Kushaldeep K. Manchanda and
Ms. Varsha Vats, Advocates for the petitioner.

Mr. Maninder Singh, Senior DAG, Punjab.

3 2 2 3

SURESHWAR THAKUR, J. (Oral)

Disposed of with a mandamus upon the present petitioners to move an application for re-counting before the returning Officer. The said application be filed within a period of one week and a lawful decision shall be made thereons within two weeks' thereafter. The said decision making process shall be entered upon only after adherence being made to the

principles of natural justice.

(SURESHWAR THAKUR) JUDGE (ALOK JAIN) JUDGE October 25, 2024.

S. Sethi

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and integrity of this Order/Judgment