Punjab-Haryana High Court
Ashok Kumar Virdi vs State Of Haryana And Others on 7 January, 2013
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.20356 of 2012(O & M)
Date of Decision: 07.01.2013
Ashok Kumar Virdi
....Petitioner
versus
State of Haryana and others
....Respondents
CORAM: HON'BLE MR.JUSTICE RAJESH BINDAL
Present: Mr.Gaurav Chopra, Advocate
for the petitioner
Ms.Meenakshi Verma, Additional Advocate General,
Haryana
Mr.Mohnish Sharma, Advocate
for respondents No.2 to 4
****
RAJESH BINDAL J.
Learned counsel for the petitioner submitted that the prayer made in the present petition has been rendered infructuous.
Ordered accordingly.
(RAJESH BINDAL) JUDGE 07.01.2013 neenu