Sumeet Kumar vs Union Of India And Others
2024 Latest Caselaw 7957 P&H

Punjab-Haryana High Court

Sumeet Kumar vs Union Of India And Others on 16 April, 2024

                                                                                 2024:PHHC: 050625



              116

                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH

                                                                      CWP-7212-2024
                                                                      Date of Decision: 16.04.2024
              SUMEET KUMAR
                                                                                   ...Petitioner
                                                            Versus

              UNION OF INDIA AND OTHERS
                                                   ...Respondents
              CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
              Present:-                Mr. Ritesh Tomar, Advocate
                                       for the petitioner.

                                       Mr. Himanshu Malik, Senior Panel Counsel
                                       for Union of India-respondent No. 1.

                                       Ms. Avneet Kaur, Advocate
                                       for respondent No.2.

                                             *****

              JAGMOHAN BANSAL, J. (Oral)

1. Short reply on behalf of respondent No.2 by way of affidavit of

Sh. Jagdeep Singh, Registrar Indian Institute of Science Education and

Research Mohali, has been filed in the Court today and the same is taken on

record. Registry is directed to tag the same at an appropriate place. Copy

thereof has been handed over to learned counsel for the petitioner.

2. Ms. Avneet Kaur, Advocate at the outset submits that offer of

appointment letter has been issued, thus, petition has rendered infructuous.

3. Mr. Ritesh Tomar, does not dispute aforesaid statement of

counsel for respondents.

authenticity of this order/judgment.

4. In view of the above, the present petition is disposed of having

been rendered infructuous.

                                                                      (JAGMOHAN BANSAL)
              16.04.2024                                                   JUDGE
              himanshu

                                       Whether speaking/reasoned             Yes/No

                                       Whether reportable                    Yes/No

authenticity of this order/judgment.