Punjab-Haryana High Court
Tejpal Redhu & Ors vs Union Of India & Ors on 20 April, 2015
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
128-4796
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CM No.4796 of 2015 and
CWP No.14743 of 1998
Date of Decision: 20.04.2015
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Tej Pal Redhu and others
. . . .Petitioner
Versus
Union of India and others
. . . . Respondents
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CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
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Present: Mr.K.S. Sharma, Advocate, for
Mr.D.S. Sharma, Advocate,
for the applicants/respondents.
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RAKESH KUMAR JAIN, J. (ORAL)
This application is filed under Section 151 of the CPC for disposal of the writ petition as having become infructuous. The application is supported by an affidavit of Mr.V.P. Gupta, Principal, Jawahar Navodaya Vidyalaya, Khunga Kothi, Jind.
Application is allowed. Consequently, the writ petition is disposed of as having become infructuous.
(RAKESH KUMAR JAIN) 20.04.2015 JUDGE Vivek VIVEK PAHWA 2015.04.20 16:07 I attest to the accuracy and authenticity of this document