Nanhe Lal vs State Of Haryana And Others
2024 Latest Caselaw 5989 P&H

Punjab-Haryana High Court

Nanhe Lal vs State Of Haryana And Others on 15 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                               2024:PHHC: 037513


                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             247                                       CRWP-2203-2024
                                                       Date of decision: 15.03.2024

             NANHE LAL                                                     .... PETITIONER(S)

                                                             VERSUS

             STATE OF HARYANA AND OTHERS                                       ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Saurab Bhardwaj, Advocate
                                      for the petitioner(s).

                                      Mr. Rajiv Goel, DAG, Haryana.

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

Learned counsel for the petitioner submits that the present

petition has been rendered infructuous.

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

having been rendered infructuous.

(JASJIT SINGH BEDI) JUDGE 15.03.2024 Kusum

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

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