Veer Bhan Singla vs State Of Punjab
2024 Latest Caselaw 7106 P&H

Punjab-Haryana High Court

Veer Bhan Singla vs State Of Punjab on 3 April, 2024

MOHIT

2024:PHHC:044415
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
209
CWP- 18587-1998 (O&M)
Date of decision: 03.04.2024
Veer Bhan Singla
....Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
KKEKRE
Present : Mr. Abhishek Masih, Advocate for
Mr. B.S. Patwalia, Advocate for the petitioner
Mr. Arun Gupta, DAG Punjab
KReRREK
AMAN CHAUDHARY. J. (ORAL)

1. The present civil writ petition has been filed under Articles 226/227

of the Constitution of India for issuance of a writ in the nature of mandamus directing respondent Nos.1 and 2 to treat and declare the petitioner senior to respondent No.3.

2. Learned counsel submits that as per the communication received, the

petitioner has since passed away and there are no further instructions in the matter.

3. Dismissed for non-prosecution. (AMAN CHAUDHARY) JUDGE 03.04.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

2024.04.05 11:10 | attest to the accuracy and authenticity of this order/judgment