Gurdeep Singh vs State Of Punjab And Ors
2024 Latest Caselaw 7354 P&H

Punjab-Haryana High Court

Gurdeep Singh vs State Of Punjab And Ors on 5 April, 2024

                                                                           2024:PHHC:046111
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  115
                                                                       CWP-7079-2024
                                                                       Date of decision: 05.04.2024

                  Gurdeep Singh
                                                                                 ...Petitioner
                                                      Versus

                  State of Punjab and others                                      ...Respondents

                  CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                   *****

Present : Ms. Lakshmeet Kaur, Advocate for Mr. Onkar Singh, Advocate for the petitioner.

Mr. Charanpreet Singh, AAG, Punjab.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer in the present Civil Writ Petition filed under Articles

226/227 of the Constitution of India, is to issue a writ in the nature of

certiorari, for quashing the order of transfer dated 15.03.2024, Annexure P-

2. Learned counsel for the petitioner submits that the present

petition has been rendered infructuous and may be disposed of as such.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 05.04.2024 Hemant

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment