Dilbara Singh And Ors vs State Of Punjab Through Secy. Education ...
2024 Latest Caselaw 15874 P&H

Punjab-Haryana High Court

Dilbara Singh And Ors vs State Of Punjab Through Secy. Education ... on 30 September, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                        Neutral Citation No:=2024:PHHC:129149




                IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

103                                             CWP-14238-1997 (O&M)
                                                Date of Decision :30.09.2024

Dalbara Singh and others                                           ...Petitioners


                                   Versus

State of Punjab and others                                        ...Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:-      Ms. Alka Chatarth, Advocate with
               Ms. Neha Singh, Advocate for the petitioners.

               Mr. T.P.S. Chawla, DAG, Punjab.

                     ***

Harsimran Singh Sethi, J. (Oral)

Learned counsel for the petitioners submits that she is not in touch with the petitioners and does not know as to whether the petitioners intend to pursue the present petition any further or not especially, keeping in view the judgment of the Division Bench of this Court in CWP-14634- 2009, titled as, Beant Singh and others vs. State of Punjab and others, decided on 30.08.2010 hence, the present petition may kindly be disposed of having been not pressed any further with liberty to the petitioners to revive the same in case, the petitioners are still interested to pursue the present petition.

Ordered accordingly.

Civil miscellaneous application pending, if any, is also disposed of.

September 30, 2024                   (HARSIMRAN SINGH SETHI)
aarti                                         JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :         Yes/No




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