Sharda Kadan vs State Of Punjab And Anr
2022 Latest Caselaw 1104 P&H

113
           IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                           CRM-M-44511-2019 (O&M)
                                           Date of Decision:02.03.2022

Sharda Kadan
                                                                   .. Petitioner
               Vs.

State of Punjab and another
                                                                  ..Respondents

CORAM: HON'BLE MR. JUSTICE MANOJ BAJAJ

Present:       Mr. Abhinav Sood, Advocate for
               Mr. Vikram Singh, Advocate for the petitioner.
                                ...
Manoj Bajaj, J. (Oral)

This petition has been filed under Section 482 Cr.P.C. for

issuance of direction to ld. District and Sessions Judge, Sri Muktsar Sahib

for hearing the arguments and decide the appeal bearing No.258 of 2014

titled as Ashwani Kumar Vs. Sharda and another (Annexure P-2) and other

connected appeals filed against the judgment dated 21.11.2014 passed by

SDJM Malout (Annexure P-1) within some specified time.

Learned counsel for the petitioner states that since the appeal

preferred by private respondent has been decided, therefore, the present

petition seeking directions for expeditious disposal of the said appeal is

rendered infructuous.

Disposed off as such.

                                                         (MANOJ BAJAJ)
02.03.2022                                                  JUDGE
Jasmine Kaur




               Whether speaking/reasoned               Yes   No

               Whether reportable                       Yes No

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