Punjab-Haryana High Court
Sergeant Kumar Braj Kishor vs Union Of India And Ors on 26 July, 2017
Author: P.B. Bajanthri
Bench: P.B. Bajanthri
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.24085 of 2015
Date of Decision:26.07.2017
Sergeant Kumar Braj Kishore ... Petitioner
Vs.
Union of India and others ... Respondents
CORAM : HON'BLE MR. JUSTICE P.B. BAJANTHRI
Present : Mr. Vivek Sharma, Advocate for the petitioner.
Mr. Vivek Singla, Advocate for the respondents-UOI.
P.B. BAJANTHRI J. (Oral)
Learned counsel for the parties submitted that during pendency of this petition, certain development has taken place and in view of the new development, petition do not survive for consideration.
Accordingly, petition stands dismissed as infructuous.
26.07.2017 (P.B. Bajanthri)
rajeev Judge
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
1 of 1
::: Downloaded on - 30-07-2017 15:49:07 :::