Punjab-Haryana High Court
Mahender Kumar Goyal And Ors vs State Of Haryana And Anr on 6 September, 2018
Author: Ramendra Jain
Bench: Ramendra Jain
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CRM-M-47590-2017
Date of decision: 06.09.2018
Mahender Kumar Goyal and others
..... Petitioners
Versus
State of Haryana and another
..... Respondents
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
PRESENT: None for the petitioners.
Mr. Vikramjit Singh, Addl. A.G., Haryana.
Mr. Pawan Kumar, Advocate for
Mr. Shiv Kumar, Advocate for respondent No. 2.
RAMENDRA JAIN, J. (ORAL)
Memo of appearance filed on behalf of respondent No. 2 is taken on record. Office to tag the same at the appropriate place.
On instructions from SI Mahavir Singh, learned State counsel submits that the instant petition has rendered infructuous, in view of the fact that the police has prepared cancellation report dated 05.08.2018 against the petitioners. The same shall be filed before the concerned Court within two weeks.
In view of the above, the instant petition is dismissed as having rendered infructuous and for want of prosecution as well.
September 06, 2018 ( RAMENDRA JAIN )
rishu JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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