Punjab-Haryana High Court
Vikas Cuccria vs Punjab & Haryana High Court, Bar ... on 8 May, 2017
Author: Amit Rawal
Bench: Amit Rawal
209
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-6604-2013
Date of decision : 08.05.2017
Vikas Cuccria
... Petitioner(s)
Versus
Punjab and Haryana High Court, Bar Association and
others
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE AMIT RAWAL
Present: Mr. Kanwalvir Singh Kang, Advocate
for the petitioner.
Mr. Rajiv Dhawan, Advocate
for respondent No.3.
****
AMIT RAWAL, J. (ORAL)
Learned counsel appearing on behalf of respondent No.3 submits that the present writ petition has been rendered infructuous as the controversy pertains to the elections of the office bearer of the Punjab & Haryana High Court Bar Association's Elections, and in the recent elections, the petitioner is elected as Executive Member of Punjab & Haryana High Court Bar Association.
In view of the aforementioned statement, no cause of action survives in the present writ petition, therefore, the same has been rendered infructuous.
Disposed of accordingly.
( AMIT RAWAL)
08.05.2017 JUDGE
Yogesh Sharma
Whether speaking/reasoned Yes/ No
Whether Reportable Yes/ No
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