Punjab-Haryana High Court
State Of Punjab And Ors vs Manmohan Singh And Ors on 16 October, 2019
Author: Ravi Shanker Jha
Bench: Ravi Shanker Jha
LPA-400-2015(O&M) 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
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LPA-400-2015(O&M) Decided on: 16.10.2019 State of Punjab and another ... Appellants Versus Manomohan Singh and others ... Respondents CORAM: HON'BLE MR. JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE HON'BLE MR. JUSTICE RAJIV SHARMA, JUDGE Present: Mr.Suveer Sheokand, Addl.A.G. Punjab.
Mr. Ranjivan Singh, Advocate for the respondents.
RAVI SHANKER JHA, CHIEF JUSTICE (ORAL) CM-3459-LPA-2019, CM-3460-LPA-2019 & CM-3461-LPA-2019 These three applications have been filed for impleading of legal representatives of respondents no.3, 5 and 6, who are stated to have been died during the pendency of the appeal. The applications are duly supported by affidavits of the applicants.
Heard. Record perused. The applications are allowed. The persons mentioned in paragraph 4 of the applications are permitted to be impleaded as legal representatives of respondents no.3, 5 & 6 respectively. Amended memo of parties is taken on record.
CM-3462-LPA-2019 With the consent of both the parties, the application is allowed. The appeal is taken on Board.
LPA-400-2015 Learned counsel for the parties are ad idem that the present lis is covered by the judgment rendered by the Division Bench of this Court in LPA no.1991 of 2014 decided on 29.07.2019.
1 of 2 ::: Downloaded on - 20-10-2019 09:12:13 ::: LPA-400-2015(O&M) 2 Accordingly, the present appeal is dismissed. The State is directed to implement the judgment of the learned Single Judge, if not already implemented, within three months from today.
(RAVI SHANKER JHA) CHIEF JUSTICE (RAJIV SHARMA) JUDGE October 16, 2019.
Davinder Kumar
Whether speaking / reasoned Yes/No
Whether reportable Yes/No
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