Punjab-Haryana High Court
Dr. Dinesh Garg vs State Of Haryana & Ors on 14 December, 2011
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT FOR THE STATES OF PUNJAB
AND HARYANA AT CHANDIGARH.
C.W.P. No. 6167 of 2011. [O&M]
Date of Decision: 14th December, 2011.
Dr. Dinesh Garg Petitioner through
Mr. Anil Malik, Advocate
Versus
State of Haryana & Ors. Respondents through
Mr. R.D.Sharma, DAG, Haryana. CORAM:
HON'BLE MR. JUSTICE SURYA KANT.
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
SURYA KANT, J. [ORAL] In view of the fact that the petitioner has been issued 'No Objection Certificate' to get admission in MD/MS Course against the seat reserved for HCMS Doctors, this writ petition is rendered infructuous and is disposed of accordingly.
Dasti.
December 14, 2011. ( SURYA KANT ) dinesh JUDGE