Satish Kumar vs Haryana State Cooperative ...
2023 Latest Caselaw 11108 P&H

2023:PHHC:098056

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

219 CWP-40493-2018
Date of decision:27.07.2023

SATISH KUMAR
..PETITIONER
Versus

HARYANA STATE COOPERATIVE AGRICULTURE AND RURA DEV.
BANK LTD. PANCHKULA
... RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present: Mr. M.S. Tanwar, Advocate for
Mr. A.S. Tewatia, Advocate
for the petitioner.

Mr. Rajesh Lamba, Advocate
for respondents No.1 and 2.

RRER

SANDEEP MOUDGIL, J. (Oral)

Written statement on behalf of respondents No.1 and 2 filed today

which is taken on record. Copy of the same has been furnished to the counsel opposite.

At this stage learned counsel for the petitioner submits that this petition has been rendered infructuous in the light of the fact that impugned order dated 14.12.2018(Annexures P-4 and P-5) has been reduntant.

Accordingly this petition is ordered to be dismissed as having been

rendered infructuous.

27.07.2023 (SANDEEP MOUDGIL) P.Bhatt JUDGE

Whether speaking/reasoned Yes/No Whether reportable Yes/No

POONAM BHATT

2023.08.01 11:50

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