Punjab-Haryana High Court
Samadh Baba Mast Ram Faqir Udasi Dera ... vs State Of Punjab And Others on 5 July, 2023
Author: Arun Monga
Bench: Arun Monga
256 2023:PHHC:084575
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-36843-2022
Date of decision: 05.07.2023
Samadh Baba Mast Ram Faqir Udasi Dera Baba Mast Ram Ji
...Petitioner
VS
State of Punjab and others ...Respondents
CORAM: HON'BLE MR.JUSTICE ARUN MONGA
Present: Mr. Baltej Singh Sidhu, Senior Advocate with
Mr. Divij Dutt, Advocate,
For the petitioner.
Mr. Mohit Thakur, AAG, Punjab.
Mr. Vishal R. Lamba, Advocate,
For respondent No.4.
***
ARUN MONGA, J. (ORAL)
Learned counsel for respondent No.4, at the outset, submits that proceedings before this Court are rendered infructuous and has tendered a copy of judgment dated 23.11.2022 passed by Learned Sessions Judge, Mansa, which is taken on record and marked as Annexure 'A'.
Perusal of the same reveals that impugned order challenge herein was also simultaneously challenged before learned Sessions Court and the same has been set aside. Matter has been remanded back. In any case, present petition is not being maintainable and is, accordingly, dismissed.
(ARUN MONGA) JUDGE 05.07.2023 Vandana Whether speaking/reasoned: Yes/No Whether reportable: Yes/No VANDANA 2023.07.06 11:45 I attest to the accuracy and integrity of this document