Punjab-Haryana High Court
Lakhwinder Singh vs Isha Kalia And Ors on 8 February, 2023
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
227
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP-2234-2019 (O&M)
Date of decision: 08.02.2023
Lakhwinder Singh
... Petitioner
Vs.
Isha Kalia and ors.
.. Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: None for the petitioner.
Mr. Ajit Singh Natt, AAG, Punjab.
Mr. Vinod Kumar, Advocate
for respondents No.3, 4, 5, 7 & 8.
*******
ARVIND SINGH SANGWAN, J. (ORAL)
Learned State counsel, on the basis of affidavit of Sub Divisional Magistrate, Mukerian, submits that encroachment has been removed and proceedings under Section 133 Cr.P.C. have already been initiated. This fact is also noticed in the previous order.
On the last date of hearing, there was no representation on behalf of the petitioner. Similar is the position today.
In view of the above, present petition is rendered as infructuous.
[ ARVIND SINGH SANGWAN ] 08.02.2023 JUDGE vishnu Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 16-02-2023 01:23:20 :::