Mange Ram vs State Of Haryana And Anr
2024 Latest Caselaw 17139 P&H

Citation : 2024 Latest Caselaw 17139 P&H
Judgement Date : 16 September, 2024

Punjab-Haryana High Court

Mange Ram vs State Of Haryana And Anr on 16 September, 2024

2034: PHHG 1215055

IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
656
CWP-17819-2005 (O&M)
Date of decision: 16.09.2024
Mange Ram
....Petitioner
Versus

State of Haryana and Another

...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

KKEKRE
Present: None for the petitioner
Mr. Tapan Kumar, DAG Haryana
KRRRERK
AMAN CHAUDHARY, J. (ORAL)

1. Prayer made in the present petition might not even be surviving, due to efflux of time.

2. Disposed of, reserving the petitioner with a liberty to get it revived, in case need arises.

(AMAN CHAUDHARY) JUDGE 16.09.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.09.16 19:31

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

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