Punjab-Haryana High Court
Sukhjinder Singh & Others vs State Of Punjab & Others on 16 September, 2013
Bench: Surya Kant, Surinder Gupta
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
LPA No. 1625 of 2013 (O&M)
Date of Decision : 16.09.2013
Sukhjinder Singh & others
.......... Appellants
Versus
State of Punjab & others
...... Respondents
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CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE SURINDER GUPTA
Present : Mr. Jasbir Singh, Advocate
for the appellants.
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SURYA KANT, J. (Oral)
The appellants impugn the order dated 14.8.2013 of the learned Single Judge, whereby the writ petition has been dismissed on the basis of consent order as counsel for the parties agreed that the issue raised in the writ petition was covered by a Division Bench judgment of this Court dated 01.04.2013 rendered in LPA No. 2280 of 2011 titled State of Punjab and others vs. Tarsem Sinigh and others.
In our considered view, no latter patent appeal is maintainable against the said order.
Dismissed.
(SURYA KANT) JUDGE (SURINDER GUPTA) JUDGE 16.09.2013 Satyawan 'Satyawan' 2013.09.18 13:57 "I attested to the accuracy and integrity of this document"
High Court Chandigarh