Punjab-Haryana High Court
Jaswant Singh Khalra vs State Of Punjab And Others on 3 December, 2013
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
208
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 14808 of 1994 (O&M)
Date of Decision:03.12.2013
Jaswant Singh Khalra ...Petitioner
V/s.
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN.
Present: Mr. Sumit, Advocate for
Mr. R.S. Bains, Advocate for the petitioner.
Mr. V. Ramswaroop, Addl. A.G., Punjab.
Mr. I.S. Sagu, Advocate for the respondents.
***
Counsel for the respondents has submitted that this petition has become infructuous as it relates to the election of 1994.
Counsel for the petitioner may, if so advised, file application if the cause of action still survives for the purpose of revival of the petition.
Dismissed as infructuous.
(RAKESH KUMAR JAIN)
December 03, 2013 JUDGE
Divyanshi
Divyanshi
2013.12.04 16:52
I attest to the accuracy and
integrity of this document
High Court Chandigarh