Nachhatar Kaur vs State Of Punjab And Ors
2024 Latest Caselaw 19094 P&H

Punjab-Haryana High Court

Nachhatar Kaur vs State Of Punjab And Ors on 29 October, 2024

Bench: Sureshwar Thakur, Sudeepti Sharma

FORE-PHHC- 14 FSS O8 BSE ES

a ee
Peace'

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(112)
CWP-29495-2024
Date of Decision: 29.10.2024
NACHHATAR KAUR
...Petitioner
Versus

STATE OF PUNJAB AND ORS

...Respondent

CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
HON'BLE MRS. JUSTICE SUDEEPTI SHARMA

Present:- Mr. Vishal Goel, Advocate for the petitioner.

Mr. Maninder Singh, Sr. D.A.G. Punjab.

36 2 2s 24s 2k

SURESHWAR THAKUR, J. (Oral)

1. Disposed of with liberty to the petitioner to avail all permissible remedies. On the filing of the election petition, the Election Tribunal concerned is directed to make a lawful decision on the same, most

expeditiously, but after hearing all the affected parties.

(SURESHWAR THAKUR) JUDGE (SUDEEPTI SHARMA) JUDGE October 29, 2024 Mohit Bishnoi Whether speaking/reasoned Yes/No

Whether reportable Yes/No

MOHIT

2024.10.29 14:04

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