State Of Punjab And Others vs Dr. Jatinder Nath Mehta
2023 Latest Caselaw 1478 P&H

Citation : 2023 Latest Caselaw 1478 P&H
Judgement Date : 23 January, 2023

Punjab-Haryana High Court

State Of Punjab And Others vs Dr. Jatinder Nath Mehta on 23 January, 2023

                            112

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                                 CR-1856-2022 (O&M)
                                                                           Date of decision : 23.01.2023


                            State of Punjab & Ors.                                          ... Petitioner(s)

                                                                 Versus

                            Jatinder Nath Mehta                                           ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present:        Mr. Kunal Muthreja, AAG Punjab for the petitioners.



                            ALKA SARIN, J. (ORAL)

Learned counsel for the petitioners-State, on instructions from

Sh. Sanjeev Kumar, Superintendent, Office of Civil Surgeon, Amritsar,

submits that the present revision petition has since been rendered infructuous

at this stage in view of the fact that the execution petition has been dismissed

in default.

Dismissed as having been rendered infructuous at this stage.

Pending applications, if any, also stand disposed off.

                            23.01.2023                                       ( ALKA SARIN )
                            Yogesh Sharma                                        JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

YOGESH SHARMA 2023.01.24 10:07 I attest to the accuracy and integrity of this order/judgment. Chandigarh