Punjab-Haryana High Court
Parveen Kumar Goel And Ors vs State Of Haryana And Ors on 22 August, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
C.W.P No. 22366 of 2015 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM No. 10038-CWP-2016 in/and
C.W.P No. 22366 of 2015 (O&M)
DECIDED ON : 22.08.2016
Parveen Kumar Goel and others
...Petitioners
versus
State of Haryana and others
...Respondents
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present : Mr. Brijender Kaushik, Advocate,
for the petitioners.
Mr. Pawan Jhanda, AAG, Haryana.
Ms. Bhupinder Kaur, Advocate for
Dr. Surya Prakash, Advocate,
for respondent No.4.
Mr. Saurabh Gulia, Advocate,
for respondent No.6.
Mr. Tarun Seth, Advocate,
for respondent No.7.
RAMESHWAR SINGH MALIK, J. (ORAL)
Applicant-respondent No.7 seeks dismissal of the writ petition as the same has been rendered infructuous.
Notice of the application to counsel opposite. Mr. Brijender Kaushik, Advocate, learned counsel for the petitioners accepts notice and fairly states that since the term of Adhoc committee has expired and the Administrator has been appointed, the present writ petition has been rendered infructuous and the same may be disposed of as such.
1 of 2 ::: Downloaded on - 11-09-2016 02:23:10 ::: C.W.P No. 22366 of 2015 (O&M) -2- In view of the above, the application is allowed and the writ petition is disposed of as having been rendered infructuous.
(RAMESHWAR SINGH MALIK) JUDGE AUGUST 22, 2016 shalini Whether speaking/reasoned YES/NO Whether reportable YES/NO 2 of 2 ::: Downloaded on - 11-09-2016 02:23:11 :::