Punjab-Haryana High Court
Surjeet Singh vs State Of Punjab & Others on 6 March, 2009
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Civil Writ Petition No.153 of 2009
Date of Decision: March 06, 2009
Surjeet Singh
.....PETITIONER(S)
VERSUS
State of Punjab & Others
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. Kunal Dawar, Advocate, for the
petitioner.
Mr. Kamaldeep Singh Sidhu, Deputy
Advocate General, Punjab.
. . .
AJAI LAMBA, J (Oral)
Learned counsel for the petitioner states that the matter has been rendered infructuous as the election has been held and the petitioner has been declared elected.
The petition is disposed of as infructuous on the statement of learned counsel for the petitioner.
(AJAI LAMBA)
March 06, 2009 JUDGE
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