Punjab-Haryana High Court
Dr. Vp Dogra vs State Of Punjab And Others on 22 September, 2009
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
CRM No. M-22082 of 2009 (O&M)
Dr. VP Dogra .... Petitioner
vs
State of Punjab and others ..... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: None for the petitioner.
Mr. Anter Singh Brar, Senior Deputy Advocate General, Punjab.
Rajesh Bindal J.
Reply to the petition has been filed in court stating therein that vehicle in question, for the release of which the present petition was filed, has already been released.
As the vehicle has been taken by the petitioner on 15.9.2009, the prayer made in the present petition has been rendered infructuous. Accordingly, the petition is dismissed as having become infructuous.
22.9.2009 ( Rajesh Bindal) vs. Judge