Vikram vs State Of Haryana And Others
2024 Latest Caselaw 18024 P&H

Punjab-Haryana High Court

Vikram vs State Of Haryana And Others on 26 September, 2024

                                  Neutral Citation No:=2024:PHHC:130346




        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
270
                                          CWP-1509-2024
                                          Date of decision: 26.09.2024

VIKRAM                                                        .........Petitioner

                                 VERSUS


STATE OF HARYANA AND OTHERS                                 ........Respondents

CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

                             *****

Present :-   Mr. Vishal Verma, Advocate and
             Mr. B.S. Bhatia, Advocate
             for the petitioner.

             Mr. Suneel Ranga, DAG, Haryana.
             for respondents No.1, 3 and 4.

             None for respondent No.5.

                             *****

VINOD S. BHARDWAJ, J. (Oral)

The present petition has been filed for seeking issuance of

directions to the respondents to register the vehicle of the petitioner i.e.

Royal Enfield Standard 350 UCE BS-IV bearing temporary No. CH03

(T) 620.

Learned counsel appearing on behalf of the petitioner as

well as learned State Counsel contend that this Court has already dealt

with the similar matter in CWP-21562-2020 titled as "Heena Talwar

versus U.T. Chandigarh and others" as well as CWP-2730-2023 titled

as "T.V. Today Network Ltd. versus State of Haryana and others" and

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Neutral Citation No:=2024:PHHC:130346

prays that the present writ petition may be disposed of in terms of the

orders passed in aforesaid Civil Writ Petitions.

Heard.

In view of the above, the present writ petition is disposed

of in terms of the judgment dated 22.02.2024 passed in CWP-21562-

2020 titled as "Heena Talwar versus U.T. Chandigarh and others" as

well as judgment dated 04.09.2024 passed in CWP-2730-2023 titled as

"T.V. Today Network Ltd. versus State of Haryana and others",

without commenting on the merits of the case.

(VINOD S. BHARDWAJ) JUDGE SEPTEMBER 26, 2024 Vishal sharma

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

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