Narinder Singh vs State Of Punjab And Ors
2024 Latest Caselaw 17710 P&H

Punjab-Haryana High Court

Narinder Singh vs State Of Punjab And Ors on 23 September, 2024

Author: Sudeepti Sharma

Bench: Sureshwar Thakur, Sudeepti Sharma

                                Neutral Citation No:=2024:PHHC:127506-DB




                                                                            1
            IN THE HIGH COURT OF PUNJAB & HARYANA
                 AT CHANDIGARH

                                        LPA- 1699
                                             1699-2018
                                        Reserved on 009.09.2024
                                        Pronounced on: September 23, 2024


Head Constable Narinder Singh                                 ......Appellant

                                        vs.
State of Punjab and others                                    .....Respondents


CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
       HON'BLE MRS. JUSTICE SUDEEPTI SHARMA

Present:    Mr.K.G. Chaudhary, Advocate
            For the appellant

            Mr. Maninder Singh, Sr. DAG, Punjab

            ****

SUDEEPTI SHARMA J.

1. For detail order, see the judgment of even date passed in LPA No.

1323-2018 2018 titled as Kuldeep Chand vs. State of Punjab and others others.

2. All the pending applications, if any, also stand disposed of.

(SURESHWAR SURESHWAR THAKUR) THAKUR (SUDEEPTI SUDEEPTI SHARMA SHARMA) JUDGE JUDGE

September 23 3, 2024 G Arora

Whether speaking/reasoned : Yes Whether reportable : Yes

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