Punjab-Haryana High Court
Mahender Bishnoi And Anr vs Haryana Urban Development Authority & ... on 16 July, 2015
Bench: Ajay Kumar Mittal, Rekha Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 9014 of 2014
Decided on : 16.07.2015
Mahender Bishnoi and another
. . . Petitioners
Versus
Haryana Urban Development Authority and others
. . . Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MRS. JUSTICE REKHA MITTAL
PRESENT: Mr. Jagdish Manchanda, Advocate
for the petitioner.
Mr. Anshul Jain, Advocate for
Mr. Amar Vivek, Advocate
for the respondents.
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AJAY KUMAR MITTAL, J. (Oral)
Learned counsel for the petitioners states that the requisite relief as prayed in the writ petition has since been granted to the petitioners, therefore, the present writ petition has become infructuous and may be disposed of as such.
2. Ordered accordingly.
(AJAY KUMAR MITTAL)
JUDGE
(REKHA MITTAL)
July 16, 2015 JUDGE
J.Ram
JAWALA RAM
2015.07.17 14:45
I attest to the accuracy and
authenticity of this document
Chandigarh