Ramesh Kumar vs State Of Haryana And Others
2024 Latest Caselaw 8466 P&H

Punjab-Haryana High Court

Ramesh Kumar vs State Of Haryana And Others on 22 April, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                      Neutral Citation No:=2024:PHHC:054154




                                                     2024:PHHC:054154
        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
269

                                                RA-CW-220-2023 IN
                                                CWP-12875-2023
                                                Decided on :22.04.2024

Ramesh Kumar
                                                  . . . Non-applicant/Petitioner
                                    Versus
State of Haryana and others
                                                               . . . Respondents

CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: Mr. Divyam Singh, Advocate
         for the applicant-respondent No. 4.
             Mr. G. C. Shahpuri, Advocate
             for the non-applicant/petitioner.
        Mr. Naveen Singh Panwar, DAG, Haryana.
              *****
VIKAS BAHL, J.(ORAL)

1. Present application has been filed under Article 226/227 of the constitution of India read with Section 114 and Order XLVII Rule 1 and Section 151 CPC for review of judgment dated 02.06.2023 (Annexure A-3).

2. Learned counsel for the applicant-respondent No. 4 as well as counsel for the petitioner have jointly submitted that the present application has been rendered infructuous and the same be disposed of as such.

3. In view of the above, present application is disposed of as having been rendered infructuous.

(VIKAS BAHL) JUDGE 22.04.2024 Mehak

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

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