Punjab-Haryana High Court
All India Indian Bank Pensioners And ... vs Shanti Lal Jain on 26 March, 2025
Neutral Citation No:=2025:PHHC:041412
1
COCP No.4063 of 2024 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
155
COCP No.4063 of 2024 (O&M)
Date of Decision: 26.03.2025
ALL INDIA INDIAN BANK PENSIONERS AND RETIREES
ASSOCIATION ......Petitioner
Vs
SHANTI LAL JAIN ....Respondent
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJ
MANUJA
Present: Mr. Chandra Shekhar, Advocate
for the petitioner.
Mr. Gaurav Goel, Advocate and
Mr. Teginder Singh, Advocate
for the respondent.
****
HARKESH MANUJA, J. (Oral)
1. Learned counsel for the petitioner submits that the instant petition has been rendered infructuous.
2. Dismissed as having become infructuous.
3. Rule stands discharged.
(HARKESH MANUJA) March 26, 2025 5 JUDGE Atik Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 27-03-2025 06:04:06 :::