Punjab-Haryana High Court
Cantonment Board vs Joginder Kaur on 13 December, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
986
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.18659 of 1997
Date of decision: 13.12.2016
Cantonment Board, Ambala Cantt
... Petitioner
Vs.
Joginder Kaur
... Respondent
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present: Mr. V.K. Vashishta, Advocate
for the petitioner.
Ms. Kamlesh, Advocate
for the respondent.
*******
RAMESHWAR SINGH MALIK, J. (ORAL)
Learned counsel for the petitioner, at the very outset, fairly states that during pendency of the present writ petition, it has been rendered infructuous and the same may be disposed of, as such.
Ordered accordingly.
[ RAMESHWAR SINGH MALIK ] 13.12.2016 JUDGE vishnu Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 18-12-2016 16:10:44 :::