State Of Punjab & Others vs Asi Grbax Singh
2024 Latest Caselaw 9297 P&H

Punjab-Haryana High Court

State Of Punjab & Others vs Asi Grbax Singh on 30 April, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                    Neutral Citation No:=2024:PHHC:059386




214                                                      2024:PHHC:059386

RSA-1118-1994
                                                                               -1-
           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH

                                      RSA-1118-1994
                                      Date of Decision :- 30.04.2024

The State of Punjab and others

                                                               .......Appellants
                   Versus

ASI Gurbax Singh

                                                              .......Respondent

CORAM:-            HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:           Mr.Anil Bansal, DAG, Punjab
                   for the appellants.

                   None for respondent.

              ****
SUVIR SEHGAL, J. (ORAL)

1. Upon instructions, learned State counsel submits that

the impugned judgment and decree has been executed and appeal has

become infructuous.

2. Dismissed as having been rendered infructuous.

30.04.2024                                  (SUVIR SEHGAL)
Brij                                           JUDGE

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




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