Nirmol Rattan Singh vs Union Of India And Anr
2024 Latest Caselaw 8770 P&H

Punjab-Haryana High Court

Nirmol Rattan Singh vs Union Of India And Anr on 24 April, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

2024:PHHC:055534-DB

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
109 LPA-1984-2023 (O&M)
Date of decision: 24.04.2024
NIRMOL RATTAN SINGH
..Appellant
VERSUS

UNION OF INDIA AND ANR

... Respondents

CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present: Mr. Mukul Goyal, Advocate for the appellant.

Mr. Satya Pal Jain, Addl. Solicitor General of India with Ms. Saigeeta Srivastava, Advocate

for respondents.

26 3 2h 3 DEEPAK SIBAL, J.(QRAL) (1) Learned Additional Solicitor General of India who appears for

respondents states that the appellant's passport has been restored/released from

suspension on 10.04.2024. (2) Learned counsel for the appellant does not dispute the above statement.

(3) In view of the above, the present appeal has been rendered infructuous.

(4) Disposed of.

(5) All pending miscellaneous application(s) also stand disposed of. (DEEPAK SIBAL) JUDGE (DEEPAK MANCHANDA) JUDGE April 24, 2024 Nisha Yadav Whether reasoned/speaking ? Yes/No

NISHA Whether reportable? Yes/No 2024.04.30 09:36

| attest to the accuracy and

authenticity of this order/judgment.