Punjab-Haryana High Court
Shri Magghar Singh And Others vs The State Of Punjab And Another on 1 October, 2013
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH.
C.W.P. No.8857 OF 1999 (O&M)
DATE OF DECISION : 1.10.2013
Shri Magghar Singh and others PETITIONERS
VERSUS
The State of Punjab and another RESPONDENTS
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
Present:- None for the petitioner.
Shri Nilesh Bhardwaj, A.A.G. Punjab.
Shri Ashok Jindal, Advocate for respondent-2.
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An affidavit has been filed by the respondents in which it has been stated that the relief sought by the petitioners has been granted to them.
There is no representation on behalf of the petitioners to either controvert or affirm this claim. Even on the previous date of hearing, no one was present on behalf of the petitioners.
Consequently, in view of the affidavit filed by the respondents, this petition is disposed of as having become infructuous.
(MAHESH GROVER)
October 1, 2013 JUDGE
GD
Dass Ghanshyam
2013.10.05 14:30
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