Punjab-Haryana High Court
Jyot Sareen Kaur vs Union Of India And Another on 27 July, 2022
Author: Sudhir Mittal
Bench: Sudhir Mittal
207
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-6448-2020
Date of Decision: 27.07.2022
Jyot Sareen Kaur
....Petitioner
VS
Union of India and another
....Respondents
CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL
Present: Mr. A.S. Mann, Advocate
for the petitioner
Ms. Amrita Singh, Advocate
for the respondents
*****
SUDHIR MITTAL, J. (Oral)
Learned counsel for the petitioner submits that the passport has since been issued and, thus, the present writ petition has been rendered infructuous.
Disposed of as having been rendered infructuous.
( SUDHIR MITTAL ) 27.07.2022 JUDGE reena Whether speaking/reasoned Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 30-07-2022 03:05:11 :::