Punjab-Haryana High Court
M/S Ram Kumar Rajesh Kumar & Others vs The Union Of India & Another on 10 July, 2012
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP No.10049 of 1994
Date of decision:10.07.2012
M/s Ram Kumar Rajesh Kumar & others .....Petitioners
Versus
The Union of India & another .....Respondents
CORAM : HON'BLE MR.JUSTICE G.S.SANDHAWALIA
Present: Mr.Sandeep Khunger, Advocate, for the petitioners,
Mr.Vijay K.Chaudhary, AAG, Punjab.
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G.S.SANDHAWALIA J. (Oral)
1. Counsel for the petitioners submits that the notification which is under challenge in the present writ petition stands superseded by a subsequent notification and therefore, the present case has been rendered infructuous.
2. Accordingly, the present writ petition is dismissed as having been rendered infructuous.
10.07.2012 (G.S.SANDHAWALIA) sailesh JUDGE