Punjab-Haryana High Court
Urmila Devi vs Haryana Urban Development Authority ... on 4 September, 2012
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Civil Revision No. 504 of 2012
Date of decision:- 04.09.2012
Urmila Devi
....Petitioner
Vs.
Haryana Urban Development Authority and others
....Respondents
CORAM: HON'BLE MR. JUSTICE A.N. JINDAL
******
Present:- Mr. R.K. Saini, Advocate,
for Mr. S.K.S. Bedi, Advocate,
for the petitioner.
A.N. JINDAL, J (ORAL)
Learned counsel for the petitioner states that the present petition has become infructuous.
Dismissed as having been rendered infructuous.
(A.N.JINDAL) September 04, 2012 JUDGE ajp