Punjab-Haryana High Court
Gurudev Singh vs Punjab University And Anr on 2 May, 2022
Bench: Ravi Shanker Jha, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-15468-2016
Date of decision : 02.05.2022
Gurudev Singh
.......Petitioner
Versus
Panjab University, Chandigarh and others
....Respondents
CORAM: HON'BLE MR. JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Sunil K. Nehra, Advocate,
for the petitioner.
Mr. Subhash Ahuja, Advocate, and
Mr. Vijay Pal, Advocate,
for respondent No.1.
Mr. Amit Khatkar, Advocate,
for respondent No.2.
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RAVI SHANKER JHA, CHIEF JUSTICE ( Oral ) Learned counsel for the petitioner submits that the petition has been rendered infructuous with the efflux of time, as the petitioner has already completed his 5 years LL.B. course, pursuant to the interim order dated 09.08.2016 passed by this Court and is now a practicing Advocate in this Court. He submits that in these circumstances, the petition may be disposed of as infructuous, making the interim order passed by this Court absolute.
The aforesaid factual position is not disputed by learned counsel for respondent No. 1 - University as well as learned counsel for respondent No.2 - Bar Council of India.
1 of 2 ::: Downloaded on - 04-05-2022 20:53:37 ::: CWP-15468-2016 -2- In view of the above, the petition is disposed of as having rendered infructuous. However, the interim order dated 09.08.2016 is made absolute.
( RAVI SHANKER JHA ) CHIEF JUSTICE ( ARUN PALLI ) JUDGE May 02, 2022 ndj Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 04-05-2022 20:53:37 :::