Punjab-Haryana High Court
Deepak Kumar Sura vs State Of Haryana And Ors on 2 June, 2016
Bench: Surya Kant, A.B. Chaudhari
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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CWP No.9404 of 2016 (O&M)
Date of Decision: 02.06.2016
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Deepak Kumar Sura ... Petitioner
VS.
State of Haryana ... Respondent
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CORAM: HON'BLE MR.JUSTICE SURYA KANT
HON'BLE MR.JUSTICE A.B. CHAUDHARI
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Present: Mr. Jitender K Sehrawat, Advocate for the petitioner
Ms. Kirti Singh, DAG Haryana
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SURYA KANT, J. (Oral)
(1) Learned State counsel has filed an affidavit of Suraj Bhan, DDPO Hisar today. As per the averments made therein, the election of Chairman and Vice Chairman of Panchayat Samiti, Barwala has been conducted on 01.06.2016, rendering this writ petition as infructuous. (2) Disposed of accordingly.
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