Punjab-Haryana High Court
Parmanand Son Of Sh. Sunehra vs State Of Haryana; Deputy Commissioner on 13 December, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.13734 of 2011 (O&M)
Date of Decision:13.12.2011
Parmanand son of Sh. Sunehra, (Depot Holder) resident of
Village Narayana, Tehsil Samalkha, Distt. Panipat.
... Petitioner
Versus
State of Haryana; Deputy Commissioner, Panipat and another.
... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. Abhishek Sethi, Advocate
for the petitioner.
Ms. Kirti Singh, DAG, Haryana,
for the respondents.
*****
1.Whether reporters of local papers may be allowed to
see the judgment? NO
2.To be referred to the reporters or not? NO
3.Whether the judgment should be reported in the
digest? NO
K. KANNAN, J. (Oral)
The counsel for the petitioner states that the present writ petition has been rendered infructuous since the relief sought for has already been provided.
The writ petition dismissed as such.
DECEMBER 13, 2011 ( K. KANNAN ) Rajan JUDGE