Naveen And Others vs State Of Haryana And Others
2022 Latest Caselaw 7516 P&H

                  CWP-21748-2017                                                              1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT

                                                  CHANDIGARH

                                                  CWP-21748-2017

                                           Date of Decision: July 21, 2022

                  Naveen Kumar and others

                                                                                   ...Petitioners

                                                         Versus

                  State of Haryana and others

                                                                                 ...Respondents

                  CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

                  Present:        Mr. Sunil K. Nehra, Advocate,
                                  for the petitioners.

                                  Mr. Kiran Pal Singh, AAG, Haryana.

                  HARSIMRAN SINGH SETHI, J. (Oral)

Learned counsel for the petitioners fairly submits that keeping

in view the guidelines, which have come into operation after filing of the

present petition, this case may be disposed of as having been not pressed any

further.

Ordered accordingly.

(HARSIMRAN SINGH SETHI) JUDGE July 21, 2022 Pkapoor Whether Speaking/Reasoned: YES/NO Whether Reportable: YES/NO

PRASHANT KAPOOR 2022.07.22 09:19 I attest to the accuracy and authenticity of this order/judgment