Punjab-Haryana High Court
Anil Kumar Etc vs Union Of India Etc on 20 February, 2019
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 10822 of 2014 (O&M)
Date of Decision : 20.02.2019
Anil Kumar and others ...Petitioners
Versus
Union of India and others ...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Rajeev Dev Sharma, Advocate for the petitioners.
Ms. Anita Balyan, Advocate
for respondents No. 1 to 3-UOI.
Mr. Mahesh Dheer, Advocate for respondent No. 4.
***
Harsimran Singh Sethi, J.(Oral)
CM-7571-CWP-2018 Application is allowed as prayed for.
Affidavit of petitioner No. 2 is taken on record, subject to all just exceptions.
CWP-10822-2014 Learned counsel for the petitioners states that all the benefits for which the petitioners have filed the present writ petition, have been released to them during the pendency of the writ petition and therefore, the present writ petition has become infructuous. Learned counsel prays that liberty may be given to the petitioners to approach the respondents by filing appropriate representation for redressal of the grievance, if any left.
Writ petition is disposed of having rendered infructuous with liberty as prayed for.
February 20, 2019 (HARSIMRAN SINGH SETHI) kanchan JUDGE
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