Punjab-Haryana High Court
Kulbir Singh And Another vs Union Of India And Others on 28 April, 2025
Neutral Citation No:=2025:PHHC:054572
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
258 CWP-27981-2023 (O&M)
Date of decision: 28.04.2025
Kulbir Singh and another
...Petitioners
Versus
Union of India and others
...Respondents
CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI
Present: Mr. Inderejit Sharma, Advocate
for the petitioners.
Mr. Arun Gosain, Advocate
for respondent No.1.
Mr. Karunesh Kaushal, AAG, Punjab.
Mr. R.S. Madan,Advocate,
Ms. Preetleen Kaur, Advocate for
Mr. Vikas Chatrath, Advocate
for respondent No.5-NHAI.
****
KULDEEP TIWARI, J.(oral)
1. Learned counsel for the petitioners, at the very outset, informs this Court that prayer made in the instant writ petition has been rendered infructuous, specifically in view of the judgment passed by the Division Bench of this Court in CWP-19799-2023 titled Sohan Lal and others vs. Union of India and others, decided on 20.03.2025.
2. In view of the statement made by learned counsel for the petitioners, instant petition is ordered to be dismissed as having been rendered infructuous.
28.04.2025 (KULDEEP TIWARI) Satyawan JUDGE
Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 02-05-2025 01:49:48 :::