Davinder Singh And Ors vs State Of Haryana And Ors
2024 Latest Caselaw 14138 P&H

Punjab-Haryana High Court

Davinder Singh And Ors vs State Of Haryana And Ors on 7 August, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                          Neutral Citation No:=2024:PHHC:101730




108
                IN THE HIGH COURT OF PUNJAB AND HARYANA
                            AT CHANDIGARH

                                                                   CWP-3630-2024
                                                        Date of decision: 07.08.2024

DAVINDER SINGH AND ORS
                                                                       ...Petitioners

                                       VERSUS

STATE OF HARYANA AND ORS
                                                                     ...Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:-       Mr. Abhishek K. Premi, Advocate
                for the petitioners.

                      ****

JASGURPREET SINGH PURI, J. (Oral)

1. At the outset, learned counsel for the petitioners submitted that the

present writ petition is liable to be dismissed as it has become redundant

because the selection itself has been quashed by a Division Bench of this Court

in CWP No.1563-2024 and the aforesaid judgment was assailed by the

respondent-State before the Hon'ble Supreme Court and even the

SLP Nos.13275-13277 of 2024 have been dismissed on 24.06.2024.

2. Dismissed as having become redundant.

                                                  (JASGURPREET SINGH PURI)
07.08.2024                                                JUDGE
Chetan Thakur


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




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