Ranbir Singh Sandhu vs Jaideep
2024 Latest Caselaw 5459 P&H

Punjab-Haryana High Court

Ranbir Singh Sandhu vs Jaideep on 11 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 034177


                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             278                                        CRM-M-60205-2022
                                                        Date of decision: 11.03.2024

             RANBIR SINGH SANDHU                                              .... PETITIONER(S)

                                                               VERSUS

             JAIDEEP                                                            ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Narender Singh, Advocate
                                      for the petitioner(s).

                                      Ms. Simranjeet Kaur, Advocate
                                      for the respondent.

                       ****
             JASJIT SINGH BEDI, J. (Oral)

As the petitioner has been acquitted in the present case, the

present petition has been rendered infructuous.

In view of the above, the present petition is disposed of as

having been rendered infructuous.

However, the petitioner is at liberty to avail his remedies with

regard to the refund of the money deposited before the Lower Appellate

Court below, in accordance with law.

(JASJIT SINGH BEDI) JUDGE 11.03.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD