Punjab-Haryana High Court
Anu Nagpal vs State Of Haryana & Others --Respondents on 1 April, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP No.12300 of 1999 (O&M)
Date of Decision: 01.4.2013.
Anu Nagpal --Petitioner
Versus
State of Haryana & others --Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. H.S. Rakhra, Advocate for the petitioner.
Mr. Harish Rathee, Sr. D.A.G., Haryana.
Mr. V.K. Vashisht, Advocate for respondent no.2.
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TEJINDER SINGH DHINDSA.J C.M. No. 3113 of 2013 With the consent of learned counsel for the parties the main case is taken up on the board today itself.
Application is disposed of. CWP No. 12300 of 1999 Learned counsel for the petitioner makes a statement at the bar that he does not wish to pursue the present writ petition as the same has been rendered infructuous.
On the statement made by learned counsel for the petitioner, the present writ petition is disposed of as having been rendered infructuous.
Petition disposed of.
(TEJINDER SINGH DHINDSA) JUDGE 01.4.2013 lucky