Sukhpal Grewal vs State Of Punjab And Another
2024 Latest Caselaw 6501 P&H

Punjab-Haryana High Court

Sukhpal Grewal vs State Of Punjab And Another on 21 March, 2024

                                                             2024:PHHC:040638
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               106+279
                                                                       CWP-10985-2022 (O&M)
                                                                       Date of decision: 21.03.2024

               Sukhpal Grewal                                                      ...Petitioner
                                                      Versus
               State of Punjab and another                                       ...Respondents


               CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                *****

Present : Mr. Saurabh Kaushik, Advocate for the petitioner.

Mr. Swapan Shorey, DAG, Punjab.

***** AMAN CHAUDHARY. J (ORAL).

1. The prayer in the present Civil Writ Petition under Article 226 of

the Constitution of India, is to issue a writ in the nature of certiorari, to set

aside and quash the impugned transfer order dated 25.04.2022, Annexure P-5.

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.

4. Pending application(s), if any, shall be rendered as disposed of.

(AMAN CHAUDHARY) JUDGE 21.03.2024 Hemant

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment