Punjab-Haryana High Court
Deepak vs Noori And Another on 3 February, 2023
In the High Court of Punjab and Haryana at Chandigarh
CRR(F)- 219 of 2020(O&M)
Date of Decision: 3.2.2023
Deepak
---Petitioner
versus
Noori and another
---Respondents
CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present: Mr. Vishal Yadav, Advocate
for the petitioner
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JAGMOHAN BANSAL, J. (ORAL)
Learned counsel for the petitioner states that the present petition may be dismissed as having been rendered infructuous.
Dismissed as having been rendered infructuous.
( JAGMOHAN BANSAL ) JUDGE 3.2.2023 paramjit Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 04-02-2023 11:09:48 :::