Punjab-Haryana High Court
Puran Singh vs Financial Commissioner (Appeals) ... on 1 March, 2023
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
Neutral Citation No:=
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(226) LPA-2272-2016 (O&M)
Decided on : 01.03.2023
Puran Singh
......Appellant(s)
Versus
Financial Commissioner (Appeals) Punjab & others
......Respondent(s)
CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
HON'BLE MS.JUSTICE HARPREET KAUR JEEWAN
Present: Mr. Yogesh Jangra, Advocate for
Mr. Sherry K. Singla, Advocate for the appellant.
Ms. Deepali Puri, Addl. AG, Punjab.
None for respondent No.4.
*****
G.S. Sandhawalia, J. (Oral)
Counsel for the appellant submits that respondent No.4 has expired and, therefore, the present appeal has become infructuous, since the dispute was pertaining to the appointment of the Lamberdar.
Accordingly, the present appeal is disposed of as having been rendered infructuous.
(G.S. SANDHAWALIA) JUDGE (HARPREET KAUR JEEWAN) 01.03.2023 JUDGE Naveen Whether speaking/reasoned : Yes Whether Reportable : No Neutral Citation No:= 1 of 1 ::: Downloaded on - 03-06-2023 23:58:12 :::