Punjab-Haryana High Court
Ajay Singh vs Vikram Yadav on 10 October, 2023
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
Neutral Citation No:=2023:PHHC:131371
237
[Neutral Citation No.2023:PHHC:131371]
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
COCP-1787-2023 (O&M)
Date of decision:10.10.2023
Ajay Singh ...Petitioner
Versus
Vikram Yadav ...Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present:- Mr. Onkar Rai, Advocate
for the petitioner.
Mr. Harsh Vardhan Shehrawat, AAG, Haryana.
ARVIND SINGH SANGWAN, J. (Oral)
Learned counsel for the petitioner, at the very outset, submits that in view of the speaking order, passed by the respondent, the present petition may be rendered infructuous with liberty to petitioner to avail the alternative remedy in accordance with law.
Ordered accordingly.
Rule stands discharged.
10.10.2023 (ARVIND SINGH SANGWAN)
Waseem Ansari JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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