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Punjab-Haryana High Court

Saumil Garg And Others vs State Of Punjab And Others on 28 March, 2019

Bench: Krishna Murari, Arun Palli

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


                                          RA-CW No.180 of 2005 (O&M)
                                          in CWP No.10272 of 2005
                                          Date of Decision :28.03.2019

Saumil Garg and others

                                                       .....Applicant/Petitioners
                                   Versus

The State of Punjab and others
                                                              ...... Respondents

CORAM: HON'BLE MR.JUSTICE KRISHNA MURARI, CHIEF JUSTICE HON'BLE MR.JUSTICE ARUN PALLI, JUDGE Present : Mr. Arjun Partap Atma Ram, Advocate for the review applicant-petitioners. Mr. Avainit Avasthi, AAG, Punjab. KRISHNA MURARI, CHIEF JUSTICE (Oral):

Having heard learned counsel for the review applicant/petitioners, we are of the considered opinion that the matter is rendered infructuous due to efflux of time. This fact is not being disputed by learned counsel for the review applicant/petitioners. Review application accordingly stands dismissed.

(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 28.03.2019 Manoj Bhutani Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 12-05-2019 12:19:29 :::