Punjab-Haryana High Court
Rao Chiranji Lal Sohaliya Samarati Jan ... vs Union Of India And Others on 9 September, 2013
Author: Rajive Bhalla
Bench: Rajive Bhalla
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.19373 of 2013.
Date of Decision:-09.09.2013.
Rao Chiranji Lal Sohaliya Samarati Jan Sewa Trust. .........Petitioner.
Versus
Union of India and others .........Respondents.
CORAM: Hon'ble Mr. Justice Rajive Bhalla
Hon'ble Mr. Justice Dr. Bharat Bhushan Parsoon.
*****
Present:- Mr. Pankaj Jain, Advocate
for the petitioner.
Rajive Bhalla, J (Oral)
Counsel for the petitioner submits that as the impugned notices have been withdrawn, the petition may be dismissed as infructuous.
In view of the statement made by counsel for the petitioner, the writ petition is dismissed as infructuous.
(RAJIVE BHALLA) JUDGE (DR. BHARAT BHUSHAN PARSOON) September 09, 2013 JUDGE 'Yag Dutt' Yag Dutt 2013.09.12 16:46 I attest to the accuracy and integrity of this document