Satwant Singh And Ors vs State Of Punjab And Others
2024 Latest Caselaw 16548 P&H

Punjab-Haryana High Court

Satwant Singh And Ors vs State Of Punjab And Others on 9 September, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                   Neutral Citation No:=2024:PHHC:117768




108+260      IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH


                                     CM-20983
                                         20983-CWP-2023 in/and
                                     CWP No.25576 of 2022
                                     Date of Decision : 09
                                                        09-09-2024

SATWANT SINGH AND OTHERS
                                                               ........Petitioner(s)
                      VERSUS
STATE OF PUNJAB AND OTHERS
                                                             ........Respondent(s)


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. Vikas Chatrath, Advocate with
             Ms. Preetleen Kaur, Advocate
             for the petitioners.

             Mr. Swapan Shorey,
                             y, DAG Punjab.

             ***

HARSIMRAN SINGH SETHI, J. (Oral)

CM-20983 20983-CWP-2023

This is an application for placing on record reply on behalf of

respondent Nos.3 and 4.

Keeping in view of the contents mentioned in the application,

the same is allowed.

Reply eply on behalf of respondent Nos.3 an 4 is taken on record

subject to all just exceptions.

Learned counsel for the petitioners very fairly submits that the

issue in the present petition has already been decided by the judgment of this

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Neutral Citation No:=2024:PHHC:117768

CM-20983-CWP-2023 in/and

Court in CWP No.14546 of 2024 titled as "Deepak Kumar and ors. Vs.

State of Punjab and ors."decided on 11.07.2024 and submits that the

present petition be also disposed of in the same terms.

Learned State counsel submits that as the similar civil writ

petition has been dismissed and therefore, the present writ petition be also

dismissed keeping in view that the parties have not been able to dispute that

the claim of the petitioner as raised in the present petition has also been

raised in Deepak Kumar's case (supra), and the present petition may also be

disposed of in the same terms.

Accordingly, the present petition is also dismissed in the

abovestated terms.

Pending application, if any, also stands disposed of.

09-09-2024                                   (HARSIMRAN SINGH SETHI)
Sapna Goyal
                                                     JUDGE


        NOTE:         Whether speaking: YES/NO
                      Whether reportable: YES/NO




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