Punjab-Haryana High Court
Dharminder Singh vs State Of Punjab & Ors on 28 September, 2018
Author: Jaswant Singh
Bench: Jaswant Singh
CWP 12329/2017 (O&M) 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CM 13959/2018 in/and
CWP 12329/2017 (O&M)
Date of decision:28.09.2018
Dharminder Singh
..............Petitioner
v.
State of Punjab and others
..............Respondents
Coram: Hon'ble Mr.Justice Jaswant Singh Present:- Mr.Vishal Mittal,Advocate for the petitioner.
Mrs.Anu Chatrath Kapur,Addl.AG Punjab for official respondents.
Jaswant Singh,J,(Oral).
Aforesaid writ petition alongwith bunch of petitions stands adjourned to 9.1.2019.
Now CM 13959/2018 has been filed seeking withdrawal of the writ petition since the appointment letter has been issued to the petitioner for the post of SS Master,thereby rendering the writ petition as infructuous.
Notice of the application.
Learned State counsel accepts notice and states that she has no objection in case the main case is preponed, CM allowed and main case dismissed as infructuous.
In view of the above, main case is preponed and taken up for hearing today itself.
Keeping in view the prayer made in CM 13959/2018 the same is allowed and CWP 12329/2017 is disposed of as having become infructuous.
28.09.2018 (Jaswant Singh)
joshi Judge
Whether Yes/No
Speaking/reasoned
Whether Reportable Yes/No
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