Ravinder Kaushik vs Haryana Wakf Board
2024 Latest Caselaw 7083 P&H

Punjab-Haryana High Court

Ravinder Kaushik vs Haryana Wakf Board on 3 April, 2024

Author: Vikas Suri

Bench: Vikas Suri

                                  Neutral Citation No:=2024:PHHC:044398




                                                            2024:PHHC: 044398

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


132                                       CR-356-2024 (O&M)
                                          Date of decision: 03.04.2024

Ravinder Kaushik
                                                                  ...Petitioner

                    Versus

Haryana Wakf Board, Ambala
                                                                 ...Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present:      Mr. J.S. Rana, Advocate for the petitioner.

              Mr. G.N. Malik, Advocate for the respondent.

                                 *****
VIKAS SURI, J. (Oral)

1. At the very outset, learned counsel for the petitioner states

that the present petition has been rendered infructuous as the main suit

from which the present petition emanates, has been dismissed with costs

vide judgment and decree dated 04.03.2024.

2. Learned counsel for the respondent affirms the above noticed

submission.

3. In view of the same, learned counsel for the petitioner prays

that the present petition be disposed of as such.

4. Disposed of as having been rendered infructuous.

                                                      (VIKAS SURI)
 April 03, 2024                                          JUDGE
 sumit.k


              Whether speaking/reasoned :             Yes / No
              Whether Reportable :                    Yes / No



                                 1 of 1