Saroj Bala vs State Of Punjab And Ors
2024 Latest Caselaw 8609 P&H

Punjab-Haryana High Court

Saroj Bala vs State Of Punjab And Ors on 23 April, 2024

                                                                       2024:PHHC:054891
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               272
                                                                   CWP-12118-2018 (O&M)
                                                                   Date of decision: 23.04.2024

               Saroj Bala
                                                                             ...Petitioner
                                                     Versus

               State of Punjab and others                                    ...Respondents

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

Present : Mr. JPS Sidhu, Advocate for the petitioner (through VC).

Mr. Amarpreet Singh Bains, AAG, Punjab.

Mr. D.S. Rawat, Advocate for respondent Nos.4 and 5.

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

1. The prayer made in the present petition is for quashing the

impugned order dated 07.05.2018.

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 23.04.2024 Hemant

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

integrity of this order/judgment