Rajinder Pal Sharma vs Surinder Kumar Beri
2026 Latest Caselaw 5087 P&H

Punjab-Haryana High Court

Rajinder Pal Sharma vs Surinder Kumar Beri on 22 May, 2026

Author: Vikas Bahl

Bench: Vikas Bahl

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                                    IN THE HIGH COURT OF PUNJAB & HARYANA AT
                                                  CHANDIGARH
                                                       ***

                                                                         COCP-2056-2026
                                                                          Date of decision : 22.05.2026

                         Rajinder Pal Sharma

                                                                               ... Petitioner

                                                Versus

                         Surinder Kumar Beri

                                                                               ... Respondent

                         CORAM:           HON'BLE MR. JUSTICE VIKAS BAHL

                         Present:         Mr.Saurav Kanojia, Advocate
                                          for the petitioner.

                                          Mr. Rahul Sharma, Senior Advocate with
                                          Mr.Karundeep Singh, Advocate and
                                          Mr.Shrome Garg, Advocate
                                          for the respondent.

                         VIKAS BAHL, J.(ORAL)

1. Learned senior counsel for the respondent has submitted that in pursuance of the order dated 27.01.2026 passed by the Co-ordinate Bench of this Court, a speaking order dated 29.04.2026 has been passed which has been annexed as Annexure R-1 along with the compliance report dated 14.05.2026, which is taken on record.

2. Learned counsel for the petitioner has submitted that the petitioner is not satisfied with the said speaking order and the present petition be disposed of but liberty be granted to the petitioner to challenge the same in accordance with law.

3. Ordered accordingly.

(VIKAS BAHL) JUDGE May 22, 2026.

                         Davinder Kumar
                                          Whether speaking / reasoned                           Yes/No
                                          Whether reportable                                    Yes/No
DAVINDER KUMAR
2026.05.22 13:54
I attest the accuracy and
authenticity of this order /
judgment