Punjab-Haryana High Court
Union Of India And Another vs Nayan Bansal on 30 August, 2017
Bench: Surya Kant, Sudhir Mittal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Letters Patent Appeal No.1903 of 2016(O&M)
Date of Decision: August 30, 2017
Union of India and another ......Appellants
versus
Nayan Bansal .....Respondent
CORAM: HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE SUDHIR MITTAL.
***
Present: Mr.Puneet Gupta, Advocate, for the appellants.
Mr.Sumit Gupta, Advocate, for the respondent.
-.-
Surya Kant, J. (Oral)
Learned counsel for the respondent-writ petitioner rightly points-out that the academic session in question is already over and the respondent has taken admission somewhere else thereby rendering the order of learned Single Judge as infructuous. Resultantly, the instant letters patent appeal also does not survive on merits except to observe that the question of law is kept open. The appellants shall in future make an endeavour to fill-up all the vacant seats before the expiry of cut-off date.
Ordered accordingly.
[SURYA KANT]
JUDGE
August 30, 2017 [SUDHIR MITTAL]
mohinder JUDGE
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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LPA No.1903 of 2016 (O&M) [2]
CM Nos.3925 and 3926 of 2016 in LPA No.1903 of 2016
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Union of India and another vs. Nayan Bansal
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Present : Mr.Vishal Garg, Additional AG, Haryana, for the applicant-appellants.
*** In view of the order of even date passed in the main appeal, the instant applications have been rendered infructuous.
Ordered accordingly.
(SURYA KANT)
JUDGE
August 30, 2017 (SUDHIR MITTAL)
mohinder JUDGE
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