Punjab-Haryana High Court
M/S Larsen & Tourbo Ltd vs State Of Haryana And Ors on 23 April, 2018
292
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRR No.1364 of 2015
Date of Decision : 23.04.2018
M/s Larsen & Tourbo Ltd.
.....Petitioner
Versus
State of Haryana and another
.....Respondents
CORAM :HON'BLE MR. JUSTICE SUDIP AHLUWALIA
Present : Mr. Rajpal Singh, Advocate for
Mr. Johan Kumar, Advocate
for the petitioner.
Mr. Manish Bansal, Dy. Advocate General, Haryana.
SUDIP AHLUWALIA, J. (ORAL)
It is submitted on behalf of the petitioner that the present application challenging the order of suspension of sentence passed by the Ld. Appellate Court has now become infructuous since the respondent/appellant has also been found guilty by the Ld. Court below on account of which respondent's appeal has since been dismissed.
In view of the above submissions, the present revisional application also stands disposed off as having been rendered infructuous.
April 23, 2018 (SUDIP AHLUWALIA)
Dpr JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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