Punjab-Haryana High Court
Rama Nand vs Union Of India And Others on 18 November, 2011
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P.No.14794 of 2010(O&M)
Date of decision : 18.11.2011
Rama Nand
....Petitioner
Versus
Union of India and others
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
Present : Mr. R.S.Panghal, Advocate for the petitioner.
Ms. Sangeeta Dubey, Advocate for respondents.
MAHESH GROVER, J.
Learned counsel for the petitioner states that necessary relief has been granted to him and as a result thereof, instant petition has been rendered infructuous and the same may be disposed of as such.
Ordered accordingly.
November 18 2011 (Mahesh Grover) rekha Judge