Punjab-Haryana High Court
Shamsher vs Principal Secretary To Government Of ... on 31 January, 2019
Bench: Krishna Murari, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
LPA No.1234 of 2018 (O&M)
DATE OF DECISION: 31.01.2019
Shamsher
.....Appellant
versus
Principal Secretary to Government of Haryana and others
.....Respondents
CORAM:- HON'BLE MR. JUSTICE KRISHNA MURARI, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI, JUDGE
Present: Shri Balraj Gujja, Advocate for
Shri Bhag Singh, Advocate for the appellant
Shri Deepak Balyan, Additional Advocate General,
Haryana
..
KRISHNA MURARI, CHIEF JUSTICE: (Oral) Learned counsel for the appellant, at the outset, states that this appeal is rendered infructuous due to efflux of time, inasmuch as the by-election has already been held.
In view of the aforesaid statement, the appeal is rendered infructuous and stands dismissed as such.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 31.01.2019 parkash NOTE:
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