Pawan Kumar vs State Of Punjab And Others
2023 Latest Caselaw 4137 P&H

Citation : 2023 Latest Caselaw 4137 P&H
Judgement Date : 13 April, 2023

Punjab-Haryana High Court

Pawan Kumar vs State Of Punjab And Others on 13 April, 2023

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
332 2023:PHHC:051540

CWP-17206-2022
Date of decision: 13.04.2023

PAWAN KUMAR ..Petitioner
Versus
STATE OF PUNJAB AND ORS. ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: None for the petitioner.

Mr. Vikas Arora, AAG, Punjab. ANIL KSHETARPAL, J(Oral)

The learned counsel representing the State of Punjab submits that in view of the withdrawal of the order of transfer which is impugned in the present writ petition, the writ petition is rendered infructuous.

Ordered accordingly.

All the pending miscellaneous applications, if any, are also

disposed of.

April 13", 2023 (ANIL KSHETARPAL) Ay JUDGE Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

MOHD AYUB

2023.04.17 12:18

| attest to the accuracy and authenticity of this order/judgment.

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