Punjab-Haryana High Court
Aman Mittal vs Union Of India And Ors on 24 August, 2018
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
203
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 3974 of 2018
Date of Decision: 24.08.2018
AMAN MITTAL ....Petitioner(s)
VS.
UNION OF INDIA AND OTHERS ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN.
Present: Mr. Rajinder Singla, Advocate,
for the petitioner.
Mr. R. S. Malik, Advocate,
for respondent No. 1.
Mr. Suvir Sehgal and Ms. Geeta Sharma, Advocates,
for respondents No. 2 and 3.
Mr. Gaurav Pathak, Advocate,
for respondent No. 4 to 7.
***
RAKESH KUMAR JAIN, J. (ORAL)
Learned counsel for the petitioner has submitted that the petition has become infructuous.
Dismissed as infructuous.
August 24, 2018 (RAKESH KUMAR JAIN)
Ess Kay JUDGE
Whether speaking / reasoned : Yes / No
Whether Reportable : Yes / No
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