Punjab-Haryana High Court
Sukhjinder Singh And Others vs State Of Punjab And Others on 14 August, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 4080 of 2011
Date of Decision : 14.08.2013.
Sukhjinder Singh and others
...Petitioners
Versus
State of Punjab and others
...Respondents
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Jasbir Singh, Advocate for the petitioners.
Ms. Sudeepti Sharma, Deputy Advocate General, Punjab.
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Tejinder Singh Dhindsa, J. (Oral)
Counsel for the parties are ad-idem with the controversy raised in the instant writ petition would be covered in the light of Division Bench judgment dated 01.04.2013 rendered in LPA No. 2280 of 2011 titled as State of Punjab and others Vs. Tarsem Singh and others.
Accordingly, the present writ petition is dismissed in the light of the Division Bench Judgment in LPA No. 2280 of 2011. August 14, 2013. (TEJINDER SINGH DHINDSA) kanchan JUDGE Kanchan 2013.08.16 11:28 I attest to the accuracy and integrity of this document