Punjab-Haryana High Court
Sh. Des Raj Batra vs State Of Haryana And Others on 22 August, 2013
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No. 4429 of 1992
Date of Decision: August 22, 2013
Sh. Des Raj Batra
........Petitioner
Vs.
State of Haryana and others
........ Respondents
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present: Mr. M.S. Rana, Advocate for
Mr. Nitin Kumar, Advocate for the petitioner.
Mr. S.S.Goripuria, DAG, Haryana, for the State.
*****
RAMESHWAR SINGH MALIK J. (ORAL)
Learned counsel for the State, on the Instructions from Chaman Lal, MPHW(M), Office of Director Health Services, Panchkula, Haryana, submits that during the pendency of this writ petition, petitioner had already superannuated and thereafter, he has since expired rendering the present writ petition infructuous.
Faced with the above, learned proxy counsel for the petitioner fairly states that present writ petition may be disposed of, as having been rendered infructuous, in view of the statement made by learned counsel for the State but liberty may be granted to the petitioner to get the present writ petition revived, if necessity arises.
Ordered, accordingly.
(RAMESHWAR SINGH MALIK) JUDGE August 22, 2013 ANJAL Anjal Gupta 2013.08.26 12:59 I attest to the accuracy and integrity of this document high court chandigarh