Punjab-Haryana High Court
Hc Kulwant Singh And Ors vs State Of Punjab And Ors on 25 February, 2015
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP no. 8515 of 1995(O&M)
Date of Decision : 25.02.2015
HC Kulwant Singh and others
....Petitioners
Versus
State of Punjab and others
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
Present : None for the petitioner
Mr. Nilesh Bhardwaj, DAG, Punjab
MAHESH GROVER, J.
There is no representation on behalf of the petitioners. Even on the previous date of hearing, there was no representation on their behalf. It has been stated by the learned State counsel on instructions that the issue of confirmation of the petitioners has been settled to their satisfaction. Since there is continuous absence of the petitioners, this fact remains uncontroverted. There being no other information to the contrary, instant petition is disposed of as having been rendered infructuous.
February 25, 2015 (MAHESH GROVER)
rekha JUDGE
REKHA
2015.02.26 14:29
I attest to the accuracy and
authenticity of this document
High Court Chandigarh