Manindra Pal Singh vs State Of Punjab And Anr
2024 Latest Caselaw 17633 P&H

Punjab-Haryana High Court

Manindra Pal Singh vs State Of Punjab And Anr on 23 September, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:125672




CM-15092 &15093-CWP-2024 in/&                  -1-
RA-CW-309-2019

               IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


104                                      CM-15092 &15093-CWP-2024 in/&
                                         RA-CW-309-2019
                                         Date of Decision :23.09.2024


Maninder Pal Singh                                               ...Petitioner


                                  Versus


State of Punjab and another                                      ...Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:-     Mr. Sameer Sachdeva, Advocate for applicant-petitioner.

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

                    ***

Harsimran Singh Sethi, J. (Oral)

CM-15092 CWP-2024

As prayed for, application is allowed.

CM-15093-CWP-2024 in/& RA-CW-309-2019

Learned counsel for the applicant-petitioner submits that the

benefits which the petitioner was seeking have already been extended to

him by the respondents but interest is yet to be paid hence, the respondents

may kindly be directed to grant the benefit of interest on the arrears to the

petitioner.

Learned counsel for the respondent-State submits that in case,

the petitioner is entitled for the grant of benefit of interest as per the

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Neutral Citation No:=2024:PHHC:125672

CM-15092 &15093-CWP-2024 in/& -2- RA-CW-309-2019

judgment of this Court, the same will also be extended to him, if not already

paid, within a period of two months from the date of receipt of copy of this

order and in case, the petitioner is not found entitled for the grant of benefit

of interest, appropriate speaking order will be passed by the respondents,

which order will be conveyed to the applicant-petitioner for information

and necessary action.

Learned counsel for the applicant-petitioner submits that

keeping in view the statement made by learned counsel for the respondent-

State, present review application may kindly be disposed of having been not

pressed any further.

Ordered accordingly.

September 23, 2024                   (HARSIMRAN SINGH SETHI)
aarti                                         JUDGE

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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