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Jaswinder Kaur And Others vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 12 November 2025 · Citation: (2025) 11 P&H CK 1956

HON’BLE JUDGES
Deepinder Singh Nalwa, J
ACTS & SECTIONS REFERRED
Code Of Civil Procedure, 1908 — Section 151
RESULT
Disposed Of
CASE NUMBER
Civil Miscellaneous No. 16476, 16477, 16478 Of 2025, Civil Writ Petition No. 474 Of 2025
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Judgment

14 paragraphs · 278 words

Deepinder Singh Nalwa, J

CM-16476-CWP-2025

The present application has been filed under Section 151 CPC for preponing the hearing of the main writ petition, which is fixed for 24.02.2026.

Heard.

In view of the reasons mentioned in the application, application is accordingly allowed and hearing of the writ petition is preponed from 24.02.2026 to today itself.

CM-16477-CWP-2025

The present application has been filed under Section 151 CPC for withdrawal of the writ petition qua petitioner No.3.

For the reasons mentioned in the application, the same is allowed and the writ petition [CWP-474-2025] is hereby disposed of as withdrawn qua petitioner No.3.

1.

Prayer in CM-16478-CWP-2025 is for disposal/allowing of writ petition (CWP-474-2025) in terms of the order passed by the Co-ordinate Bench in Civil Writ Petition No.4882 of 2014 titled as 'Sukhdeep Singh and others Vs. State of Punjab and others' along with other connected matters, decided on 21.11.2023. Application is duly supported by an affidavit of applicant-petitioner No.1 (Jaswinder Kaur).

2.

Learned counsel for the petitioners submits that the case of petitioners are identical as such, the present writ petition may be disposed of with a direction to respondents to consider the case of the petitioners in terms of the Sukhdeep Singh's case (supra).

3.

Learned State counsel does not oppose to the prayer made by learned counsel for the petitioners.

4.

In view of the above, the application is allowed and the respondents are directed to consider the case of the petitioners in terms of the judgment in Sukhdeep Singh's case (supra).

5.

Consequently, the present writ petition (CWP-474-2025) is disposed of in the aforesaid terms.

6.

Pending application(s), if any, shall also stand(s) disposed of.