Punjab-Haryana High Court
K.C. Gupta Son Of Shri Gurdial Mal vs Union Of India Through Secretary To ... on 4 July, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.9423 of 2010
Date of Decision. 04.07.2011
K.C. Gupta son of Shri Gurdial Mal, H.No.49, Tribune Mitter Vihar, near
Ramgarh, Opp-Sector 26, Panchkula
......Petitioner
Versus
Union of India through Secretary to Department of Telephones, Sanchar
Bhawan, 20, Ashoka Road, New Delhi and others
.....Respondents
Present: Mr. H.C. Arora, Advocate
for the petitioner.
Mr. D.K. Singhal, Advocate
for the respondents.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J.(ORAL)
1. Learned counsel for the petitioner states that the award has been passed and the case has become infructuous. The statement of the petitioner is taken on record.
2. The writ petition is dismissed as having become infructuous.
(K. KANNAN) JUDGE July 04, 2011 Pankaj*