Punjab-Haryana High Court
Raminder Kaur vs State Of Haryana And Ors on 25 July, 2022
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(242) CWP-27689-2018 (O&M)
Date of Decision : July 25, 2022
Raminder Kaur .. Petitioner
Versus
State of Haryana and others .. Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Dhruv Gupta, Advocate, for the petitioner.
Mr. R.S. Budhwar, Additional Advocate General, Haryana.
HARSIMRAN SINGH SETHI J. (ORAL)
Learned counsel for the petitioner submits that the present writ petition has been rendered infructuous and the same may kindly be disposed of as such.
Ordered accordingly.
As the main writ petition has been rendered infructuous, application i.e. CM-17608-CWP-2018 also stand disposed of as infructuous.
July 25, 2022 (HARSIMRAN SINGH SETHI) harsha JUDGE
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