Punjab-Haryana High Court
The Registrar Co-Operative Societies ... vs Davinder Singh And Ors on 15 January, 2020
Author: Amol Rattan Singh
Bench: Amol Rattan Singh
205
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.833 of 2019
Date of Decision:15.01.2020
The Registrar, Co-operative Societies, Punjab, Chandigarh
and others.
......Appellant.
Vs.
Davinder Singh and others ....Respondents
CORAM : HON'BLE MR.JUSTICE AMOL RATTAN SINGH
Present: Mr.B.S.Sewak, Addl.A.G.,Punjab
for the petitioner.
AMOL RATTAN SINGH, J. (Oral)
Pursuant to notice having been issued, Mr.Rajesh Hooda, Advocate, appears and files a power of attorney, which is taken on record.
Though notice of motion was issued on the last date of hearing, Mr.Sewak, Addl.A.G.Punjab, submits that as a matter of fact this petition, filed by Registrar, Co-operative Societies, Punjab and others, has been rendered infructuous due to the suit filed by respondents No.1 to 3 having been dismissed.
Disposed of as having been rendered infructuous.
January 15, 2020 (AMOL RATTAN SINGH)
dharamvir JUDGE
Whether speaking/reasoned : YES
Whether Reportable : NO
1 of 1
::: Downloaded on - 09-02-2020 22:40:50 :::