Jammu & Kashmir High Court
Balbir Singh Sandhu vs Union Of India And Others on 21 August, 2020
Author: Rajesh Bindal
Bench: Rajesh Bindal
Serial No. 506
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No. 81/2002 (O & M)
(Through Audio Calling)
Balbir Singh Sandhu ...Petitioner(s)
Through:- Ms. Surinder Kour, Sr. Advocate with
Ms. Manpreet Kour, Advocate
(Through Audio Call, 9419194583)
v/s
Union of India and others ....Respondent(s)
Through:- None.
Coram: HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
ORDER
Learned counsel for the petitioner submitted that the prayer made in the present petition has been rendered infructuous.
Ordered accordingly.
(RAJESH BINDAL) JUDGE Jammu 21.08.2020 Vijay Whether the order is speaking: Yes/No. Whether the order is reportable: Yes/No. VIJAY KUMAR 2020.08.22 11:14 I agree to specified portions of this document