Narinder Singh And Another vs State Of Punjab And Others
2024 Latest Caselaw 19274 P&H

Punjab-Haryana High Court

Narinder Singh And Another vs State Of Punjab And Others on 19 October, 2024

Author: Sanjeev Prakash Sharma

Bench: Sanjeev Prakash Sharma

CWP-28157-2024 1

132
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CWP-28157-2024
DECIDED ON: 19.10.2024

NARINDER SINGH AND ANOTHER ~___........ PETITIONERS

VERSUS
STATE OF PUNJAB AND OTHERS ~--__....... RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: None for the petitioners.
Mr. Saurabh Kapoor, Addl. AG, Punjab.

SANJEEV PRAKASH SHARMA, J (ORAL)

It is informed that the Panchayat Elections are already over, and if the petitioners still have any grievances, they are always free to take up the remedy in terms of law before the Election Tribunal.

Present writ petition stands dismissed.

Pending miscellaneous application(s), if any, also stand

disposed of.

(SANJEEV PRAKASH SHARMA) JUDGE (SANJAY VASHISTH) JUDGE 19.10.2024 Lavisha

Whether speaking/reasoned _ Yes/No Whether reportable Yes/No

authenticity of this order/judgment