Punjab-Haryana High Court
Om Parkash Dhawan And Others vs State Of Punjab And Others on 28 May, 2014
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
(392)
CWP No.13573 of 1993
Date of decision:- 28.05.2014.
Om Parkash Dhawan and others
......Petitioners
Versus
State of Punjab and others
.......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Ms. Alka Chatrath, Advocate for the petitioners.
Mr. R.S. Pathania, DAG, Punjab.
****
SABINA, J.
Petitioner has filed this petition challenging the Annexure P-5.
Learned State counsel, on instructions from Rajinder Singh L.A., D.E.O (Schools), Amritsar has submitted that this petition has been rendered infructuous as Annexure P-5 was withdrawn vide order dated 02.02.2000.
Accordingly, this petition is disposed of as having been rendered infructuous.
(SABINA) JUDGE May 28, 2014.
sandeep sethi Sandeep Sethi 2014.05.30 13:56 I attest to the accuracy and integrity of this document