Saddam vs State Of Haryana And Others
2024 Latest Caselaw 5998 P&H

Punjab-Haryana High Court

Saddam vs State Of Haryana And Others on 15 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                2024:PHHC: 037515


                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             246                                       CRWP-2181-2024
                                                       Date of decision: 15.03.2024

             SADDAM                                                            .... PETITIONER(S)

                                                             VERSUS

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

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Chander Shekhar Singhal, 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