Kulwinder Singh vs State Of Punjab And Ors
2024 Latest Caselaw 7593 P&H

Punjab-Haryana High Court

Kulwinder Singh vs State Of Punjab And Ors on 9 April, 2024

                                                                          2024:PHHC:047771
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               272
                                                                      CWP-5383-2019
                                                                      Date of decision: 09.04.2024

               Kulwinder Singh
                                                                                 ...Petitioner
                                                      Versus

               State of Punjab and others                                       ...Respondents

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

Present : Mr. V.K. Shukla, Advocate and Mr. Ashish Gupta, Advocate for the petitioner.

Mr. Satnam Preet Singh, DAG, Punjab.

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

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

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

for quashing the impugned order dated 31.05.2017 passed by respondent

No.3.

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 09.04.2024 Hemant

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

integrity of this order/judgment