Punjab-Haryana High Court
State Of Punjab vs Association Of Punjab Self Financed ... on 8 May, 2015
Bench: Ajay Kumar Mittal, G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
LPA No. 1186 of 2010 (O&M)
Decided on : 08.05.2015
State of Punjab and another
. . . Appellants
Versus
Association of Punjab Self Financed College of Education
and another
. . . Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE G.S. SANDHAWALIA
PRESENT: Mr. Amit Sethi, Addl. AG, Punjab.
Mr. Rajiv Atma Ram, Sr. Advocate with
Mr. Ranjeet Singh Advocate, for the respondents.
****
AJAY KUMAR MITTAL, J. (Oral)
On May 01, 2015, the statement was made by the learned counsel for the respondents that the matter had been resolved with the State Government in a meeting held on 18.05.2011. It was thus submitted that the Letters Patent Appeal (LPA) No. 1186 of 2010 has been rendered infructuous and may be disposed of as such. However, learned State counsel had sought time to seek instructions.
2. Today, learned State counsel submits that he has not been able to get the requisite instructions. However, he states that the instant LPA may be disposed of as infructuous with liberty to the appellants to move an application for revival of the appeal, in case, something survives therein.
3. Disposed of as infructuous. It shall, however, be open to the appellants to move an application for revival of the instant appeal, if need so arises.
4. This order shall also dispose of all the Civil Miscellaneous Applications.
(AJAY KUMAR MITTAL)
JUDGE
(G.S. SANDHAWALIA )
May 08, 2015 JUDGE
J.Ram
JAWALA RAM
2015.05.13 10:42
I attest to the accuracy and
authenticity of this document
Chandigarh