Balwant Singh And Ors vs Ut State Chandigarh And Ors
2022 Latest Caselaw 1224 P&H

     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH
SR. No.111

                                     CRM-M-13005-2021 (O&M)
                                     Date of Decision:04.03.2022
Balwant Singh and others

                                                                  ...Petitioners
                                    Versus
UT State Chandigarh and others
                                                                 ...Respondents

CORAM: HON'BLE MR. JUSTICE SANT PARKASH

Present:     Mr. Robert Kanwar, Advocate,
             for the applicants-petitioners.

             Mr. Anupam Bansal, Addl. P.P. UT Chandigarh.

SANT PARKASH, J.

CRM-6531-2022

Prayer in the present application is for preponement of date of

hearing of the main case, which is fixed for 07.04.2022.

Notice of the application.

Mr. Anupam Bansal, Addl. P.P., UT Chandigarh, accpets

notice and submits that he has no objection if the present application is

accepted.

Heard.

For the reasons mentioned in the application, the same is

allowed. The date of hearing of the main case is preponed from 07.04.2022

to today for final disposal.

CRM-6535-2022

For the reasons mentioned in the application, the same is

allowed. Copy of judgment dated 01.11.2021 (Annexure A-1) is taken on

record.

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 CRM-M-13005-2021 (O&M)                                            -2-




Main case

Learned counsel for the petitioners submits that since the

learned trial Court vide its judgment dated 01.11.2021 (A-1) has acquitted

the petitioners, the present petition has become infructuous and may be

disposed of, as such.

Ordered accordingly.

04.03.2022                                          (SANT PARKASH)
mks                                                     JUDGE

Whether Speaking/Reasoned: YES / NO Whether Reportable: YES / NO

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