Punjab-Haryana High Court
Crm-M-38667-2013 (O&M) vs State Of Punjab And Another on 10 January, 2014
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
CRM-M-38667-2013 (O&M) 1
Kapoor Prashant
2014.01.13 18:32
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-38667-2013 (O&M)
Date of Decision: January 10, 2014
Vinod Kumar
...Petitioner
Versus
State of Punjab and another
...Respondents
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present: Ms. Rishma Verma, Advocate,
for Mr. Sandeep Arora, Advocate,
for the petitioner.
Mr. Sandeep Chhabra, DAG, Punjab,
for respondent No. 1.
Mr. Vansh Malhotra, Advocate,
for respondent No. 2.
NARESH KUMAR SANGHI, J.
Learned counsel submits that the petitioner has since expired, therefore, the present petition has been rendered infructuous.
Learned counsel for the State, assisted by Mr. Vansh Malhotra, learned counsel for respondent No. 2, has not controverted the submission made by the learned counsel for the petitioner.
Disposed of accordingly.
(NARESH KUMAR SANGHI)
January 10, 2014 JUDGE
Pkapoor