Punjab-Haryana High Court
Vipin Handa vs State Of Punjab And Others on 12 February, 2021
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
202 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.8859 of 2020
Date of decision : February 12, 2021
Vipin Handa ....... Petitioner
Versus
State of Punjab and others ....... Respondents
(IN VIRTUAL COURT)
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
Present:- Mr. Rajesh Punj, Advocate for the petitioner.
Mr. Ayush Sarna, AAG, Punjab for respondent Nos.1 to 4.
Ms. Deepali Puri, Advocate for respondent Nos.5 and 6.
RAJBIR SEHRAWAT, J. (ORAL)
Petitioner is seeking quashing of the order dated 19.05.2020 (Annexure P-14) passed by respondent No.3.
Counsel for the respondent while referring to the written statement has submitted that the order impugned in the present petition has been withdrawn by the respondents. Hence the present petition has been rendered infructuous.
However, counsel for the petitioner has submitted that although the impugned order has been withdrawn, but the matter regarding sanction of earned leave of the petitioner is still not finalized by the respondents.
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(RAJBIR SEHRAWAT)
JUDGE
February 12, 2021
sarita
Whether speaking / reasoned Yes
Whether Reportable: No
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