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Rajesh Kumari vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 17 March 2026 · Citation: (2026) 03 P&H CK 1179

HON’BLE JUDGES
Jagmohan Bansal, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 3698 Of 2026
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Judgment

13 paragraphs · 353 words

Jagmohan Bansal, J

1.

The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to issue her husband’s Death Certificate treating her as his wife.

2.

Ms. Brea Sandhu, Advocate has filed Power of Attorney on behalf of respondent No.3. The same is taken on record. Registry is directed to tag the same at an appropriate place.

3.

On 09.02.2026, the following order was passed:-

“Counsel for the petitioner states that petitioner is the legally wedded wife of Shaminder Kumar, who unfortunately expired on 12.09.2019. He submits that an appeal filed by Shaminder Kumar against a judgment passed by the Family Court, rejecting the divorce petition, was pending before this Court at the time of his death and it abated by virtue of order dated 02.02.2023, Annexure P-3. Counsel states that the petitioner has received the pensionary benefits of the deceased and a dependency certificate has also been issued in her favour.

Counsel points out that a civil suit was pending between the petitioner and Archana Singh, who claimed to be the wife of the deceased, which has been withdrawn. He submits that death certificate, Annexure P-4, spouse’s name is being wrongly reflected as Archana Singh. Counsel states that petitioner has submitted a representation dated 14.11.2025, Annexure P-9, to the Commissioner, Municipal Corporation, Jalandhar, seeking correction, but application is still pending.

Advance copy of the petition has been served upon the respondents.

Mr. Siddharth Sandhu, Assistant Advocate General, Punjab, has put in appearance on behalf of respondents No.1 and 2 and Ms. Brea Sandhu, Advocate, has put in appearance on behalf of respondent No.3. She requests for deferment to get instructions qua representation, Annexure P-9.

List on 17.03.2026.

4.

Learned counsel for the respondent submits that competent authority would consider petitioner’s representation dated 14.11.2025 and afore-stated factual position and pass an appropriate order within four weeks from today.

5.

Learned counsel for the petitioner agrees to the aforesaid arrangement.

6.

In the wake of statement of both sides, the present petition stands disposed of.

7.

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