Punjab-Haryana High Court
Ved Parkash And Others vs Additional District Judge Ropar & ... on 11 July, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH.
CWP No.6379 of 1992
Date of Decision:11.07.2013
Ved parkash and others
...Petitioner
Versus
Additional District Judge Ropar & others
...Respondents
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CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present:- Mr. Gurdial Singh Jaswal, Advocate
for the petitioners.
Mr. Manmohan Singh for respondents.
Mr. Pankaj Mulwani, DAG, Punjab..
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TEJINDER SINGH DHINDSA, J (ORAL)
Learned counsel for the petitioners makes a statement at the bar that he does not wish to pursue the present writ petition as the same has been rendered infructuous by way of efflux of time.
Writ petition is disposed of as having been rendered infructuous on the statement made by the counsel, for the petitioners.
(TEJINDER SINGH DHINDSA)
July 11, 2013 JUDGE
sanjeev