Punjab-Haryana High Court
Anoop Singh @ Mahna vs Jagpal Singh Sandhu on 21 July, 2016
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
245-743
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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COCP No.743 of 2016
Date of Decision: -21.07.2016
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Anoop Singh @ Mahna
. . . . Petitioner
Vs.
Jagpal Singh Sandhu
. . . . Respondents
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CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
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Present: Mr.Vivek Salathia, Advocate, for the petitioner.
Mr.P.P. Chahar, DAG, Haryana.
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RAKESH KUMAR JAIN, J. (ORAL)
Reply is filed today in Court. It is submitted by learned counsel for the State that the order on the basis of which the present petition has been filed, has been stayed by the LPA bench on 21.3.2016 in LPA No.431 of 2016.
In view thereof, this petition, at this stage, has become infructuous.
Dismissed as infructuous.
(RAKESH KUMAR JAIN) 21.07.2016 JUDGE Vivek 1 of 1 ::: Downloaded on - 22-07-2016 00:09:25 :::