Punjab-Haryana High Court
Balwant Singh Bisht And Another vs Union Territory on 2 April, 2014
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc.No.M-35645 of 2012
DATE OF DECISION : April 02, 2014
Balwant Singh Bisht and another ...Petitioner
Versus
Union Territory, Chandigarh ...Respondent
CORAM: HON'BLE MR.JUSTICE M.JEYAPAUL
Present Mr. Vikram Kathuria, Advocate for the petitioner.
Mr. A.S. Virk, Advocate for U.T. Chandigarh.
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M.JEYAPAUL, J.
Learned counsel for the petitioner submits that the petition has become infructuous.
Accordingly, the petition is dismissed as infructuous.
(M. JEYAPAUL) JUDGE April 02, 2014 p.singh Singh Parvinder 2014.04.03 16:23 I attest to the accuracy and integrity of this document