Punjab-Haryana High Court
Vinay Kumar vs State Of Haryana And Another on 6 January, 2009
Author: Ajay Tewari
Bench: Ajay Tewari
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.W.P No. 18736 of 2008
Date of decision : January 06, 2009
Vinay Kumar
...... Petitioner (s)
v.
State of Haryana and another,
...... Respondent(s)
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CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
***
Present : Mr. Hari Om Attri, Advocate
for the petitioner.
Mr.A.K.Gupta, Sr.DAG Haryana
for the respondents.
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AJAY TEWARI, J (Oral)
Counsel for the petitioner states that the petitioner has been interviewed and, therefore, this writ petition has been rendered infructuous.
Dismissed as infructuous.
( AJAY TEWARI ) January 06, 2009. JUDGE `kk'