Punjab-Haryana High Court
Bar Association Punhana vs The Registrar General Punjab And ... on 28 February, 2023
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
Neutral Citation No:=2023:PHHC:036258
111
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP-1861-2022 (O&M)
Date of decision: 28.02.2023
Bar Association Punhana
....Petitioner
Versus
The Registrar General Punjab and Haryana High Court Chandigarh
....Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Mr. Farukh Abdullah, Advocate
for the petitioner.
Mr. Gaurav Chopra, Sr. Advocate
with Ms. Vasundhra Asija, Advocate
Mr. Vardhan Sethi, Advocate
and Mr. Kanwal Goyal, Advocate
for the respondent.
ARVIND SINGH SANGWAN J. (Oral)
Learned senior counsel for the respondent, on the basis of the e-mail submitted by the District & Sessions Judge, Nuh, submits that the Civil Judge (Jr. Division)-cum-JMIC, Ferozepur Jhirka, is holding the Court at Punhana in the building of Kisan Rest House Punhana and is working on five working days i.e. Monday, Tuesday, Thursday, Friday and Saturday.
In view of the above, the present petition is disposed of having been rendered infructuous.
However, liberty is granted to the petitioner to revive this petition, if so advised.
(ARVIND SINGH SANGWAN)
JUDGE
28.02.2023
yakub Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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