Punjab State Etc vs Harblas
2024 Latest Caselaw 305 P&H

Punjab-Haryana High Court

Punjab State Etc vs Harblas on 8 January, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                                          Neutral Citation No:=2024:PHHC:001161




                                                          2024:PHHC:001161

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
212
                                                   RSA-2569 of 1993(O&M)
                                                  Date of Order:08.01.2024

The State of Punjab and others
                                                                     .Appellants
                                    Versus

Harblas                                                          ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Vikas Arora, AAG, Punjab

Mr.Vikas Chatrath, Advocate and Mr. Sahil Kumar, Advocate for the respondent.

ANIL KSHETARPAL, J

1. The learned counsel representing the State of Punjab submits

that with the passage of time the appeal is rendered infructuous as the

respondent pursuant to the judgment passed by the First Appellate Court

joined the services and retired on attaining the age of superannuation.

2. The learned counsel representing the respondent has no

objection.

3. Keeping in view the aforesaid facts, the appeal is dismissed as

infructiuous.

January 08, 2024                                     (ANIL KSHETARPAL)
nt                                                        JUDGE

Neutral Citation No:=2024:PHHC:001161

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