Mohinder Singh And Ors vs State Of Punjab And Ors
2023 Latest Caselaw 16509 P&H

                                                                               2023:PHHC:124067

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

                                                                    CWP-7266-2015 (O&M)
                                                                    Date of Decision:-21.09.2023


                 Mohinder Singh and others                                    ... Petitioners

                                                       Versus

                 State of Punjab and others                                   ... Respondents

                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-        Mr. H.K.Brinda, Advocate, for the petitioners.

                                  Mr. Inderpreet Singh Kang, AAG, Punjab.

                                                       *****

GURVINDER SINGH GILL, J.(Oral)

Today, at the very outset, learned counsel for the petitioner

submits that since an order granting the requisite benefits is stated to have

been passed by the State as had specificaly been stated by the learned State

counsel on the last date of hearing, the instant petition has been rendered

infructuous.

In view of the aforestated submission, the present petition is

disposed of having been rendered infructuous.

                 21.09.2023                                     ( GURVINDER SINGH GILL )
                 mohan                                                   JUDGE


                                  Whether speaking /reasoned     Yes / No

                                  Whether Reportable             Yes / No




MOHAN SINGH
2023.09.21 15:01
I attest to the accuracy and
authenticity of this
order/judgment