Punjab-Haryana High Court
Narender Pal And Others vs Haryana Vidyut Prasaran Nigam Ltd. And ... on 7 November, 2012
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No. 1096 of 2012
Date of decision: 07.11.2012.
Narender Pal and others
....Petitioners
Versus
Haryana Vidyut Prasaran Nigam Ltd. and others
....Respondents
CORAM: HON'BLE MR. JUSTICE A.N. JINDAL
*****
Present: Mr. R.S. Budhwar, Advocate,
for the petitioners.
Mr. Sudhir Kumar, Advocate,
for respondent Nos. 1 to 3.
A.N. JINDAL, J (ORAL)
Learned counsel for the petitioners has submitted that the grievance of the petitioners stands redressed, therefore, this petition has become infructuous.
Dismissed as having been rendered infructuous.
(A.N. Jindal)
November 07, 2012 Judge
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