Punjab-Haryana High Court
Asi Raj Kumar Son Of Chattar Singh vs The State Of Haryana Through Its ... on 19 October, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.8573 of 2010(O&M)
Date of Decision: 19.10.2012
ASI Raj Kumar son of Chattar Singh, resident of House
No.4031, Defence Colony, Jind, Tehsil and District Jind.
... Petitioner
Versus
The State of Haryana through its Financial Commissioner and
Principal Secretary to Govt. Home Department, Civil
Secretariat, Chandigarh and others.
... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. RN Lohan, Advocate
for the petitioner.
*****
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)
The learned counsel appearing for the petitioner says that the present writ petition has become infructuous.
Dismissed as having become infructuous.
19th October, 2012 ( K. KANNAN ) Rajan JUDGE