Punjab-Haryana High Court
Managing Committee, Homoeopathic ... vs Labour Court, Bathinda on 17 July, 2017
Author: P.B. Bajanthri
Bench: P.B. Bajanthri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
311(2) CWP-8485-2001(O&M)
Date of decision:17.07.2017
Managing Director, Homeopathic Medical College & Hospital, Abohar
....Petitioner
Versus
Labour Court, Bathinda and another
.... Respondents
CORAM: HON'BLE MR. JUSTICE P.B. BAJANTHRI
Present: Mr. Vishal Khatri, Advocate for hte petitioner.
None for the respondents.
P.B. BAJANTHRI, J. (ORAL)
Learned counsel for the petitioner submitted that in view of the later development that petitioner has attained age of superannuation and retired from service, petition do not survive for consideration. Accordingly, CWP has become infructuous.
CWP stands dismissed as become infructuous.
( P.B.BAJANTHRI)
17.07.2017 JUDGE
pooja saini
Whether speaking/reasons: Yes/No
Whether Reportable: Yes/No
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