Sita Rani Cheppa vs Union Of India And Others
- Court
- Punjab and Haryana High Court
CWP-18704-2026 and connected cases 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Serial No. 120
1) CWP-18704-2026 (O&M)
Veena Devi and another . . . Petitioners
Versus
Union of India and others . . . Respondents
2) CWP-24253-2026
Paramjit Kaur and another . . . Petitioners
Versus
Union of India and others . . . Respondents
3) CWP-25817-2026
Sharmila and another . . . Petitioners
Versus
Union of India and others . . . Respondents
4) CWP-18180-2026
Sita Rani Cheppa . . . Petitioner
Versus
Union of India and others . . . Respondents
MEHAK HURIA
2026.11.05 16:40
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integrity of this document
CWP-18704-2026 and connected cases 2
5
Savita and another . . . Petitioners
Versus
State of Haryana and others . . . Respondents
6) CWP-13706-2026
Daljinder Kaur and another . . . Petitioners
Versus
Union of India and others . . . Respondents
1. The date when the judgment is reserved September 15, 2026
2. The date when the judgment is pronounced November 5, 2026
3. The date when the judgment is uploaded on
November 5, 2026
the website
4. Whether only operative part of the judgment
Full
is pronounced or whether the full judgment is
pronounced
5. The delay, if any, of the pronouncement of full
Not applicable
judgment, and reasons thereof
CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Kunal Thapa, Advocate;
Mr. Aman Mittal, Advocate and
Mr. Simranjit Singh, Advocate;
Mr. Ravi Malik, Advocate;
Mr. Abhishek Rawal, Advocate;
Mr. S.S. Tiwana, Advocate
for the petitioner(s).
Mr. Dheeraj Jain, Senior Central Government Counsel with
Ms. Gurneet Sagoo, Central Government Counsel
for respondent no.1/UOI.
Mr. Akhil Kamra, Assistant Advocate General, Punjab.
MEHAK HURIA
2026.11.05 16:40
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CWP-18704-2026 and connected cases 3
Mr. Mahender Joshi, Advocate for
respondent no.4 (in CWP-18704-2026).
Mr. A.S. Nirmaan, Advocate
for respondent no.4 (in CWP-18180-2026).
TRIBHUVAN DAHIYA, J.
These petitions are being decided together as common
questions of law on similar facts arise for consideration.
2. For brevity, the facts have been noticed from CWP-18704-
2026, which has been filed inter alia seeking a writ of mandamus
directing the respondents to permit petitioner no.1 to continue with and
complete her ongoing Assisted Reproductive Technology/ In Vitro
Fertilization (ART/IVF) treatment, and undergo embryo transfer from
amongst the four embryos lawfully created, transferred and
cryopreserved at the facility of respondent
MEHAK HURIA
2026.11.05 16:40
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CWP-18704-2026 and connected cases 4
MEHAK HURIA
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MEHAK HURIA
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MEHAK HURIA
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integrity of this document
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MEHAK HURIA
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MEHAK HURIA
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MEHAK HURIA
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MEHAK HURIA
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MEHAK HURIA
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integrity of this document
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MEHAK HURIA
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integrity of this document
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MEHAK HURIA
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MEHAK HURIA
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MEHAK HURIA
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MEHAK HURIA
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integrity of this document
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MEHAK HURIA
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MEHAK HURIA
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MEHAK HURIA
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integrity of this document
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MEHAK HURIA
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integrity of this document
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MEHAK HURIA
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integrity of this document
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MEHAK HURIA
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CWP-18704-2026 and connected cases 23
(TRIBHUVAN DAHIYA)
05.11.2026 JUDGE
Mehak
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
MEHAK HURIA
2026.11.05 16:40
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