Punjab-Haryana High Court
State Of Haryana & Anr vs Vijender Singh & Ors on 1 November, 2011
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.6799 of 1993
Date of Decision:- 1.11.2011
State of Haryana & Anr. ....Petitioners
Versus
Vijender Singh & Ors. ...Respondents
CORAM: HON'BLE MR.JUSTICE MEHINDER SINGH SULLAR
Present:- Mr.D.Khanna, Addl. Advocate General, Haryana for the petitioners.
Nemo for the respondents.
Mehinder Singh Sullar, J. (Oral)
The letter, vide Endst.No.7177-80/EA/RK dated 15.3.1994, submitted by the State counsel is taken on record. The State counsel urged that since respondent No.1 has already been taken in service, so, the present writ petition becomes infructuous, which may be dismissed as such.
In this view of the matter, the instant writ petition is ordered to be dismissed as having become infructuous, as prayed for.
(Mehinder Singh Sullar) 1.11.2011 Judge AS