Punjab-Haryana High Court
State Of Haryana And Others vs Si Rajender Singh And Others on 12 July, 2013
Bench: Surya Kant, Surinder Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Letters Patent Appeal No.897 of 2013(O&M)
Date of Decision : July 12, 2013
State of Haryana and others .....Appellants
versus
SI Rajender Singh and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE SURINDER GUPTA.
Present : Mr.S.S.Patter, Senior DAG, Haryana, for the appellants.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
Learned State counsel states that this appeal has been rendered infructuous as the order passed by the learned Single Judge has already been implemented.
Dismissed as infructuous.
(SURYA KANT)
JUDGE
July 12, 2013 (SURINDER GUPTA)
Mohinder JUDGE