Punjab-Haryana High Court
Rajesh Kumar Sharma vs M/S Ranbaxy Laboratories Ltd. And ... on 31 January, 2011
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CM No. 13743-44 of 2010
in/and
CWP No. 15224 of 2009(O&M)
Decided on : 31-01-2011
Rajesh Kumar Sharma
....Petitioner
VERSUS
M/s Ranbaxy Laboratories Ltd. and another
....Respondents
CORAM:- HON'BLE MR. JUSTICE MAHESH GROVER Present:- Mr. Akshay Kumar Goel , Advocate for the applicant/respondent no.1 Mr. Vijay Kumar Chaudhary, AAG, Punjab Ms. Vertika H Singh, Advocate for non-applicant/petitioner MAHESH GROVER, J CM No. 13743 of 2010 Allowed as prayed for.
CM No.13744 of 2010 and CWP No. 15224 of2009 The instant application has been filed with a prayer that the instant writ petition be disposed of as having been rendered infructuous in view of the fact that the matter has been settled with the petitioner.
Learned counsel for the petitioner has confirmed the factum of the settlement and has no objection if the petition is disposed of as having been rendered infructuous as the petitioner's grievance has been redressed.
Accordingly, the application is allowed and the instant writ petition is dismissed as having been rendered infrucutous.
January 31, 2011 (Mahesh Grover) rekha Judge