Punjab-Haryana High Court
Gouri Shankar & Anr vs Chandigarh Administration & Anr on 27 July, 2015
Bench: Ajay Kumar Mittal, Rekha Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
246 CWP-4063-2015(O&M)
Date of decision : 27.07.2015
Gouri Shankar and another
... Petitioners
Versus
Chandigarh Administration and another
... Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MRS. JUSTICE REKHA MITTAL
Present: Mr.Anshul Jain, Advocate
for Mr. Amar Vivek, Advocate
for the petitioners.
Ms. Sonia Sharma, Advocate
with Mr. Vikram Anand, Advocate
for the respondents.
***
AJAY KUMAR MITTAL, J.(ORAL)
Mr. S.K.Goyal, Assistant Controller (F&A) Rents and Mr. Gurudev Singh, Section Officer have appeared in compliance to the order dated July 20, 2015.
2. Learned counsel for the petitioners states that since needful has been done, therefore, the writ petition has become infructuous.
3. In view of the above, the writ petition stands disposed of as infructuous.
(AJAY KUMAR MITTAL) JUDGE (REKHA MITTAL) JUDGE July 27, 2015.
DAVINDER Davinder
KUMAR Kumar 2015.07.30 11:49 I attest to the accuracy and integrity of this document