Punjab-Haryana High Court
Vijay Kumar vs Cantonment Board Ambala Cantt And Anr on 2 August, 2016
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
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CWP No.26072 of 2014
Date of Decision:02.08.2016
Vijay Kumar .....Petitioner
Vs.
Cantonment Board Ambala Cantt & anr. .....Respondents
CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
Present:- Mr. Brijender Kaushik, Advocate for the petitioner.
Ms. Ranjana Shahi, Advocate for the respondent.
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RAKESH KUMAR JAIN, J.(Oral)
Counsel for the petitioner has submitted that since elections are over, therefore, this petition has become infructuous.
Dismissed as infructuous.
August 02, 2016 ( RAKESH KUMAR JAIN )
renu JUDGE
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
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