Mridula Mahajan vs State Of Pb. Through The Principal Secy. ...
2024 Latest Caselaw 5883 P&H

Punjab-Haryana High Court

Mridula Mahajan vs State Of Pb. Through The Principal Secy. ... on 14 March, 2024

2024:PHHC:036882
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
216
CWP-6978-1998 (O&M)
Date of decision: 14.03.2024

Mridula Mahajan
....Petitioner

Versus

State of Punjab through the Principal Secretary to Government and Others

...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KRKEEE Present: | Mr. Amit Gupta, Advocate for the petitioner Mr. Charanpreet Singh, AAG Punjab KReRREK

AMAN CHAUDHARY. J.

1. The present civil writ petition has been filed under Articles 226/227

of the Constitution of India for issuance of a writ, order, direction holding that the action of the respondent-State of not deciding the representations, Annexures P-3 and P-5 filed by the petitioner.

2. Learned counsel for the petitioner submits that the present petition

has been rendered infructuous and may be disposed of as such

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 14.03.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.03.14 18:45

| attest to the accuracy and authenticity of this order/judgment