Punjab-Haryana High Court
Surjit Singh vs Sgpc And Others on 4 July, 2014
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CM Nos.14178-79 of 2013 in/and
CWP No.16608 of 1999
Date of decision: 4th July, 2014
Surjit Singh
Applicant/Petitioner
Versus
SGPC and others
Non-applicant/Respondents
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR GARG
1. Whether Reporters of Local Newspapers may be allowed
to see the judgment?
2. Whether to be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Malkeet Singh, Advocate for the applicant/petitioner.
Mr. S.S. Mattewal, Advocate for respondent No.1.
Mr. B.S. Guliani, Advocate for respondents No.2 and 3.
RAKESH KUMAR GARG, J. (ORAL)
After hearing learned counsel for the parties, delay of 342 days in filing the restoration application is condoned. Further for the reasons mentioned in the restoration application, which is supported by an affidavit, the order dated 20.09.2012 is recalled and the writ petition is restored to its original number.
The applications stand disposed of.
Singh Rattan Pal 2014.07.07 17:11 I attest to the accuracy and integrity of this document Punjab & Haryana High Court CM Nos.14178-79 of 2013 in/and 2 CWP No.16608 of 1999At this stage, learned counsel for the petitioner states that the instant writ petition has become infructuous as services of the petitioner have been terminated vide a subsequent order, which has not been challenged by him.
In view thereof, the writ petition is ordered to be dismissed having been rendered infructuous.
(RAKESH KUMAR GARG) JUDGE July 4, 2014 rps Singh Rattan Pal 2014.07.07 17:11 I attest to the accuracy and integrity of this document Punjab & Haryana High Court