Jasbir Singh vs State Of Punjab And Others
2024 Latest Caselaw 8871 P&H

Punjab-Haryana High Court

Jasbir Singh vs State Of Punjab And Others on 25 April, 2024

                                                                                          2024:PHHC:056354

              123
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH

                                                                   CWP-3649-2024 (O&M)
                                                                   Date of Decision: 25.04.2024


              JASBIR SINGH                                                             ...Petitioner
                                      Versus
              STATE OF PUNJAB AND OTHERS                                               ...Respondents


              CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
              Present:-                Dr. G.P.S. Randhawa, Advocate
                                       for the petitioner.

                                       Mr. Aman Dhir, DAG, Punjab.

                                               *****

              JAGMOHAN BANSAL, J. (Oral)

1. Dr. G.P.S. Randhawa, Advocate submits that the petitioner has

already received claimed benefits, thus, petition has rendered infructuous.

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

been rendered infructuous.

3. Pending misc. application(s), if any, shall also stand disposed

of.

                                                                        (JAGMOHAN BANSAL)
              25.04.2024                                                     JUDGE
              himanshu

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

authenticity of this order/judgment.