Kabal Singh vs State Of Punjab And Others
2023 Latest Caselaw 9631 P&H

                                                                               2023:PHHC:085539

                               In the High Court for the States of Punjab and Haryana
                                                At Chandigarh

                                                                    CWP-14224-2023 (O&M)
                                                                    Date of Decision:-07.07.2023


                 Kabal Singh                                                  ... Petitioner

                                                       Versus

                 State of Punjab and others                                   ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-        Mr. Deepak Arora, Advocate, for the petitioner.

                                                       *****

GURVINDER SINGH GILL, J.(Oral)

1. The petitioner assails order dated 30.6.2023 (Annexure P-4) vide which he

has been transferred.

2. Upon advance copy having been served to the State, Mr. Inderpreet Singh

Kang, AAG, Punjab, has put in appearance and has submitted that the

services of the petitioner stand suspended vide order dated 04.07.2023 a

copy of which has been supplied today. The same is taken on record.

3. In view of the aforestated position the instant petition is virtually rendered

infructuous and is disposed of as such.

4. Needless to mention, the petitioner would be at liberty to assail the order of

suspension.

                 07.07.2023                                     ( GURVINDER SINGH GILL )
                 mohan                                                   JUDGE

                                  Whether speaking /reasoned     Yes / No

                                  Whether Reportable             Yes / No


MOHAN SINGH
2023.07.07 17:12
I attest to the accuracy and
authenticity of this
order/judgment