Punjab-Haryana High Court
Chandigarh Kennel Club (Registered) vs Union Of India And Ors on 17 March, 2015
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
266
CWP No. 2566 of 2015
Date of Decision: March 17, 2015
Chandigarh Kennel Club
...Petitioner
Versus
The Union of India and others
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. M.S.Gill, Advocate,
for the petitioner.
Mr. Abhay Pal Singh Gill, Advocate,
for respondents No. 2 and 3.
Mr. Kamal K. Sharma, Advocate,
for respondent No. 4.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the parties agree that the prayer made in the present writ petition has been rendered infructuous as the dog show has already been held on 14/15.02.2015.
Disposed of as infructuous.
March 17, 2015 (AUGUSTINE GEORGE MASIH)
pj JUDGE
PRERNA DATTA
2015.03.18 17:14
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh