Punjab-Haryana High Court
Reetu vs Union Of India And Others on 25 April, 2023
Neutral Citation No:=2023:PHHC:058889
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
2023:PHHC:058889
241 CWP-13729-2020 (O&M).
Date of Decision: 25.04.2023.
REETU
..Petitioner
VERSUS
UNION OF INDIA AND OTHERS
.. Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
PRESENT Ms. Veena Kumari, Advocate,
for the petitioner.
Ms. Niharika Sharma, AAG, Punjab,
for respondents No.2 and 4.
Mr. Hemant Bassi, Advocate, with
Ms. Aashima Narula, Advocate, for respondent No.3.
VINOD S. BHARDWAJ, J. (ORAL)
The instant writ petition has been filed for seeking compensation to the petitioner who is an Acid Attack Survivor suffering from 65% disability with total loss of vision in one eye.
Learned counsel appearing on behalf of the petitioner informs that the admissible compensation to the petitioner has already been released and therefore, the present petition has been rendered infructuous.
Learned counsel appearing for the respondents does not have any objection to the same.
Disposed of as having been rendered infructuous.
April 25, 2023. (VINOD S. BHARDWAJ) raj arora JUDGE Whether speaking / reasoned : Yes / No Whether reportable : Yes / No Neutral Citation No:=2023:PHHC:058889 1 of 1 ::: Downloaded on - 28-04-2023 02:24:37 :::