Varinder Paul @Varinder Juneja vs Punjab Finance Corporation And ...
2023 Latest Caselaw 12201 P&H

CWP-4174-2021 2023: PHHC:101822-DB

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(218) CWP-4174-2021
Date of Decision: 07.08.2023

Varinder Paul @ Varinder Juneja ... Petitioner
Versus

Punjab Finance Corporation and others ...Respondents

CORAM: HON'BLE MRS. JUSTICE LISA GILL HON'BLE MRS. JUSTICE RITU TAGORE

Present: Mr. R.S. Dhaliwal, Advocate for the petitioner.

Mr. Pankaj Kundra, Advocate for Mr. Deepak Sabherwal, Advocate for respondent No.1.

Mr. Jaskirat Singh, Advocate for Mr. R.C. Sharma, Advocate for respondent No.2

3 2 ie ok LISA GILL, J (QRAL)

1. Learned counsel for the petitioner submits that this writ petition

seeking quashing of e-auction held by respondent No.1 during 08.02.2021 to 11.02.2021 in terms of public notice dated 13.01.2021 (Annexure P-1) is rendered infructuous in view of subsequent events during pendency of this writ petition. Property in question has been sold in auction and possession thereof has been handed over to auction purchaser.

2. Keeping in view the facts and circumstances and the stand of the

petitioner, writ petition is disposed of as infructuous.

(LISA GILL) JUDGE (RITU TAGORE) JUDGE August 07, 2023 Manpreet MANPREET SINGH Whether speaking/reasoned Yes/No

Tattest to the accuracy and Whether reportable : Yes/No

authenticity of this order/judgment