Punjab-Haryana High Court
Bhupender Singh vs Union Of India And Others on 31 January, 2014
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
C.M No.906 of 2014
and
CWP No.22467 of 2012
Date of Decision: 31.01.2014
Bhupender Singh ....Petitioner
Versus
Union of India and others ....Respondents
BEFORE :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Ms. Anju Arora, Advocate
for the applicant-Union of India.
None for the non-applicant.
*****
DAYA CHAUDHARY, J. (ORAL)
C.M. No.906 of 2014 This is an application for early hearing of main petition bearing CWP No.22467 of 2012 and for final disposal of said case as the transfer order has already been cancelled and the present petition has become infructuous.
C.M is allowed and hearing of main petition is preponed for today, keeping in view the submission made by learned counsel for the applicant-respondent-Union of India. CWP No.22467 of 2012
Dismissed as having been infructuous.
(DAYA CHAUDHARY) 31.01.2014 JUDGE gurpreet Kaur Gurpreet 2014.01.31 16:58 I attest to the accuracy and integrity of this document High Court, Chandigarh