Citation : 2022 Latest Caselaw 7609 P&H
Judgement Date : 22 July, 2022
CWP-660-2020 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-660-2020 (O&M)
Date of Decision: July 22, 2022
Aneeta Rani Sharma ...Petitioner
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Ankit Aggarwal, Advocate,
for Mr. Pankaj Bali, Advocate,
for the petitioner.
Mr. Sandeep S. Mann, Addl. AG, Haryana.
Mr. Kanwal Goyal, Advocate,
for respondent Nos. 3 to 5.
HARSIMRAN SINGH SETHI, J. (Oral)
Learned counsel for the petitioner submits that they have not been able to contact the petitioner despite best efforts.
Learned counsel for the respondents submit that the petitioner has already retired from service on attaining the age of superannuation, therefore, the present petition has been rendered infructuous.
Learned counsel for the petitioner has not been able to rebut the argument of learned counsel for the respondents that the present petition has been rendered infructuous as the petitioner has retired from service on attaining the age of superannuation.
In view of above, the present petition stands disposed of as having been rendered infructuous.
(HARSIMRAN SINGH SETHI)
JUDGE
July 22, 2022
Pkapoor Whether Speaking/Reasoned: YES/NO
Whether Reportable: YES/NO
PRASHANT KAPOOR
2022.07.22 18:42
I attest to the accuracy and
authenticity of this
order/judgment
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