Punjab-Haryana High Court
Rajat Gandhi Son Of Rajinder Gandhi vs Union Of India And Others on 3 November, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.17563 of 2010
Date of Decision.03.11.2011
Rajat Gandhi son of Rajinder Gandhi, resident of 36 A/F, Phase-3,
Beauty Avenue, Amritsar .....Petitioner
Versus
Union of India and others .....Respondents
Present: Mr. Vaibhav Narang, Advocate
for the petitioner.
Mr. Darshan Bishnoi, Advocate
for the respondents.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
1. Learned counsel for the petitioner says that the petition has been rendered infructuous and seeks for permission to dismiss it.
2. The writ petition is dismissed as infructuous.
(K. KANNAN) JUDGE November 03, 2011 Pankaj*