Punjab-Haryana High Court
Jagjiwan Kumar Gupta And Others vs State Of Punjab And Others on 6 September, 2013
Author: Augustine George Masih
Bench: Augustine George Masih
C.M. No.10533 of 2013 (O&M)
CIVIL WRIT PETITION NO.971 OF 1992 :{ 1 }:
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
DATE OF DECISION: SEPTEMBER 06 , 2013
Jagjiwan Kumar Gupta and others
.....Petitioners
VERSUS
State of Punjab and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Shireesh Gupta, Advocate,
for the petitioners.
Mr. Sandeep Singh, AAG, Punjab,
for the State.
*****
AUGUSTINE GEORGE MASIH, J.
C.M. No.10533 of 2013 Application allowed. Rejoinder to the reply filed by the respondents to the application is taken on record. C.W.P. No.971 of 1992
Counsel for the petitioners states that the present writ petition has been rendered infructuous in the light of the order of promotion of the petitioners dated 6.09.2012. He further states that the said order of promotion is not in consonance with law and, therefore, he would file a separate petition, assailing the said order. Khurmi Rakesh 2013.09.09 16:43 I attest to the accuracy and integrity of this document High Court Chandigarh C.M. No.10533 of 2013 (O&M)
CIVIL WRIT PETITION NO.971 OF 1992 :{ 2 }:
In the light of the submissions made by counsel for the petitioners, the present writ petition is disposed of as infructuous with liberty as prayed for in accordance with law.
September 06, 2013 ( AUGUSTINE GEORGE MASIH )
khurmi JUDGE
Khurmi Rakesh
2013.09.09 16:43
I attest to the accuracy and
integrity of this document
High Court Chandigarh