Punjab-Haryana High Court
Sh. Kimti Lal Jain vs Union Of India And Another on 14 September, 2012
Bench: Jasbir Singh, Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.3597 of 2008
Date of decision:14.09.2012
Sh. Kimti Lal Jain ...Petitioner
Vs.
Union of India and another ...Respondents
CORAM: Hon'ble the Acting Chief Justice Jasbir Singh
Hon'ble Mr. Justice Rakesh Kumar Jain
Present: Mr. Akshay Bhan, Advocate,
for the petitioner.
*****
Jasbir Singh, ACJ.
Counsel for the petitioner states that during the pendency of this writ petition, the matter was taken up by the Settlement Commissioner and the dispute between the parties has been settled.
He further submits that the present writ petition has become infructuous. Ordered accordingly.
( Jasbir Singh )
Acting Chief Justice
14.09.2012 ( Rakesh Kumar Jain )
vinod* Judge