Amar Chand Gupta vs State Of Haryana
2023 Latest Caselaw 9451 P&H

                        203                                             2023:PHHC:084291

                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                                                    CRM-M-42260-2020 (O&M)
                                                    Date of Decision: 05.07.2023


                        Amar Chand Gupta                                             .....Petitioner

                                                             Versus

                        State of Haryana and another                                 ....Respondents


                        CORAM: HON'BLE MR. JUSTICE ARUN MONGA

                        Present:       Mr. Naveen Sharma, Advocate
                                       for the petitioner.

                                       Mr. Karan Garg, A.A.G., Haryana.

                                       Mr. Rajesh Bansal, Advocate
                                       for respondent No.2-complainant.
                                                         *****

                        ARUN MONGA, J. (ORAL)

At the outset, learned counsel for the petitioner states that this

petition has been rendered infructuous and same may be dismissed as such.

Dismissed as infructuous.

Pending applications, if any, shall also stand disposed of,

accordingly.

( ARUN MONGA ) JUDGE July 05, 2023 ashish Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

ASHISH 2023.07.06 13:44 I attest to the accuracy and integrity of this judgment/order