Punjab-Haryana High Court
Jaswinder Singh @ Shinda & Ano vs State Of Haryana And Ors on 14 January, 2016
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
CRM-M-37483-2014
240-A IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-37483-2014
Date of Decision : 14.01.2016
Jaswinder Singh @ Chhinda and another .......Petitioner
versus
State of Haryana ....Respondent
CORAM : HON'BLE MR. JUSTICE M.M.S. BEDI Present: None for the petitioners.
Mr. Vikash Malik, DAG, Haryana.
M.M.S. BEDI, JUDGE (ORAL) Main case before the trial Court having been decided, the present petition has rendered infructuous.
Disposed of as having been rendered infructuous.
(M.M.S. BEDI) JUDGE 14.01.2016 Neha NEHA 2016.01.18 16:03 I attest to the accuracy and integrity of this document