Punjab-Haryana High Court
Daya Nand vs Anil Kumar on 4 August, 2017
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP No. 1181 of 2016
Date of decision : 04.08.2017
Daya nand Sangwan
....Petitioner
V/s
Anil Kumar
....Respondent
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA Present: Ms. Gitanjali Chhabra, Advocate for the petitioner.
Mr. Rohit Arya, Asst. A.G. Haryana.
RAJAN GUPTA J.
Learned State counsel submits that a speaking order has been passed and benefits of 2nd ACP have been granted to the petitioner.
In view of statement made by State counsel, this petition has been rendered infructuous and is dismissed as such. Rule is discharged.
August 04, 2017 (RAJAN GUPTA)
Ajay JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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