Rajinder Singh vs State Of Punjab And Others
2024 Latest Caselaw 20427 P&H

Punjab-Haryana High Court

Rajinder Singh vs State Of Punjab And Others on 18 November, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

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authenticity of this order/judgment
High Court, Chandigarh.

IN THE HIGH COURT OF PUNJAB & HARYANA AT

CHANDIGARH
(221)
CWwP-5191-2021
Date of decision:- 18.11.2024
Rajinder Singh ... Petitioner
Versus
State of Punjab and others ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Shourya Mehra, Advocate for
Ms. Alka Chatrath, Advocate for the petitioner.

Ms. Amrita Garg, AAG, Punjab.

Mr. Manbir Singh, Advocate for
Mr. Balwinder Sehra, Advocate for respondent No.5.

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SUVIR SEHGAL, J. (ORAL)

1. Petitioner has approached this Court by way of instant writ petition

filed under Article 226 of the Constitution of India inter-alia for issuance of a writ in the nature of certiorari for quashing order dated 16.12.2020, Annexure P-6, passed by Assistant Registrar, Cooperative Societies, Khamanon, District Fatehgarh Sahib-respondent No.4.

2. State counsel has placed on record a copy of order dated 23.09.2024 to submit that in deference to the previous order passed by this Court, petitioner's property has been released.

3. In view of the above development, counsel for the petitioner states

that the petition has become infructuous.

4. Dismissed as having been rendered infructuous.

18.11.2024 (SUVIR SEHGAL)

Kamal JUDGE Whether Speaking/Reasoned Yes/No