Punjab-Haryana High Court
Cj Darcl Logistic Limited vs State Of Haryana on 22 April, 2024
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
Neutral Citation No:=2024:PHHC:053519
276 2024:PHHC:053519
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-48941-2018 (O&M)
Date of decision: 22.04.2024
CJ Darcl Logistic Limited
...Petitioner
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: Mr. Rose Gupta, Advocate &
Ms. Garima, Advocate for the petitioner.
******
MAHABIR SINGH SINDHU, J.
Present petition has been filed under Section 482 Cr.P.C. for issuance of necessary direction to respondent No. 2 to 5 for taking appropriate legal action against private respondent Nos. 6 & 7 for committing offence with the petitioner- company.
(2) At the outset, learned counsel, on instructions from the petitioner, submits that present petition be disposed off as having been rendered infructuous.
(3) Ordered accordingly.
(4) Pending application(s), if any, shall also stand disposed off.
22.04.2024 ( MAHABIR SINGH SINDHU )
Harish Kumar JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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