Amandeep Singh vs State Of Punjab And Ors
2024 Latest Caselaw 8869 P&H

Citation : 2024 Latest Caselaw 8869 P&H
Judgement Date : 25 April, 2024

Punjab-Haryana High Court

Amandeep Singh vs State Of Punjab And Ors on 25 April, 2024

2024:PHHC:056190
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
228
CWP-19549-2018 (O&M)
Date of decision: 25.04.2024
Amandeep Singh
....Petitioner
Versus
State of Punjab and Others
...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
KRKEEE
Present: Mr. Viren Sibal, Advocate for the petitioner
Mr. Arun Gupta, DAG Punjab
RRERK
AMAN CHAUDHARY. J. (ORAL)

1. The present petition has been filed for setting aside the impugned

order dated 25.05.2018, by which the ligitimate claim of the petitioner has been rejected.

2. Learned counsel on instructions from the petitioner submits that the

present petition has been rendered infructuous and may be disposed of as such.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 25.04.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.04.25 17:06

| attest to the accuracy and authenticity of this order/judgment

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