Punjab-Haryana High Court
Parveen Kumar And Anr vs T.C Gupta Financial Commissioner And ... on 9 March, 2015
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
212 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No. 1933 of 2014
Date: 9.03.2015
Parveen Kumar and another
........ Petitioners
versus
TC Gupta and others
....... Respondents
Coram: Hon'ble Mr. Justice Rakesh Kumar Jain
Present: Mr. Arun Bansal, Advocate
for the petitioners.
Mr. Raman Gaur, Advocate
for respondents No. 2 and 3.
Rakesh Kumar Jain,J.(Oral)
Reply on behalf of respondents No. 2 and 3 is filed in Court and a copy thereof has been given to counsel for the petitioners. Learned counsel for the respondents has submitted that the present petition has become infructuous because the allotment has been made.
In view thereof, the present petition has become infructuous and is dismissed as such.
Rule discharged.
[RAKESH KUMAR JAIN] th 9 March, 2015 JUDGE Shivani Kaushik SHIVANI 2015.03.11 11:01 I attest to the accuracy and authenticity of this document Chandigarh