Punjab-Haryana High Court
Drb Impex India Pvt Ltd vs Sudhir Kumar Tanwar on 17 February, 2020
Author: Ramendra Jain
Bench: Ramendra Jain
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CRM-M-1861-2017
Date of Decision: 17.02.2020
DRB Impex India Pvt. Ltd. and another
.... Petitioners
Versus
Sudhir Kumar Tanwar
.... Respondent
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
Present: - Mr. Jagjot Singh, Advocate for
Mr. Kunal Dawar, Advocate Advocate for the petitioners.
Mr. Ramender Chauhan, Advocate for the respondent.
RAMENDRA JAIN, J. (ORAL)
At the outset, learned counsel for the petitioner submits that the instant petition has rendered infructuous and may be dismissed as such, as the petitioners have been acquitted by the trial Court.
Ordered accordingly.
February 17, 2020 (RAMENDRA JAIN)
rishu JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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