Punjab-Haryana High Court
Gurcharan Singh Etc vs Sgpc Etc on 7 December, 2017
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CM No.17378 of 2017 in/and
CWP No. 17385 of 2016 (O&M)
Date of Decision: December 07, 2017.
Gurcharan Singh & others
....Petitioners
Versus
S.G.P.C and others
.....Respondents
CORAM: HON'BLE MR.JUSTICE RAJAN GUPTA
Present: Mr. M.K.Singla, Advocate
for the petitioners.
Mr.Ajaib Singh, Advocate
for respondent No.1.
Rajan Gupta, J (Oral)
CM No.17378 of 2017 This is an application for placing on record reply on behalf of respondent No.1. Application is allowed as prayed for. Reply is taken on record.
CWP No. 17385 of 2016 Learned counsel for the petitioners at the outset submits that respondent No.1 has withdrawn the impugned order. Thus, petition has been rendered infructuous and he may be allowed to withdraw the same.
Dismissed as such.
(Rajan Gupta) Judge December 07, 2017.
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