Punjab-Haryana High Court
Cbse Affiliated Schools Association ... vs State Of Punjab And Others on 25 July, 2024
Author: Jasgurpreet Singh Puri
Bench: Jasgurpreet Singh Puri
Neutral Citation No:=2024:PHHC:094538
CWP-5735-2018 (O&M) 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP-5735-2018 (O&M)
Date of Decision:25.07.2024
CBSE Affiliated Schools Association(Regd.)
......Petitioner
versus
State of Punjab and others
......Respondents
CORAM:HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
Present:- Mr. Varinder Singh, Advocate for
Mr. Sameer Sachdeva, Advocate for the petitioner.
Mr. Adeshwar Singh Pannu, AAG, Punjab.
Mr. Nitin Kant Setia, Advocate for respondent-CBSE.
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JASGURPREET SINGH PURI J.(Oral)
Learned counsel for respondent-CBSE stated that the impugned circulars dated 19.04.2017 (Annexure P-2), 24/25.08.2017 (Annexure P-3) and 18.12.2017 (Annexure P-4) have been withdrawn now and they are not in operation. He further submitted that thereafter a fresh circular has been issued on 21.06.2018 by Secretary of CBSE in this regard and has supplied a copy of the same which is taken on record as Mark X. Learned proxy counsel appearing on behalf of the petitioner submitted that in view of the statement made by learned counsel for respondent-CBSE, the present petition has become infructuous and the same 1 of 2 ::: Downloaded on - 31-07-2024 21:55:54 ::: Neutral Citation No:=2024:PHHC:094538 CWP-5735-2018 (O&M) 2 may kindly be disposed of as having rendered infructuous.
In view of the above, present petition is disposed of as having become infructuous.
(JASGURPREET SINGH PURI) JUDGE 25.07.2024 shweta Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 31-07-2024 21:55:55 :::