Punjab-Haryana High Court
Rajinder Pal Gupta vs Ravinder Kumar Sharma on 18 March, 2019
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
220 CRA-AS-45 of 2015
Date of decision: 18.03.2019
Rajinder Pal Gupta ..Petitioner
Vs.
Ravinder Kumar Sharma ..Respondents
CORAM:HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present: Mr. Vivek Aggarwal, Advocate
for the petitioner.
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HARINDER SINGH SIDHU, J.(ORAL)
Learned counsel for the petitioner states that on account of death of the petitioner, the present petition has become infructuous.
Disposed of accordingly.
(HARINDER SINGH SIDHU) March 18, 2019 JUDGE Poonam Sharma Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 24-03-2019 09:47:53 :::