Punjab-Haryana High Court
Mohinder Pal Singh vs Jarnail Singh And Anr on 26 May, 2016
Author: Shekher Dhawan
Bench: Shekher Dhawan
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
225 CR-5937 of 2015 (O&M)
DATE OF DECISION: 26.05.2016.
Mohinder Pal Singh
...Petitioner.
VERSUS
Jarnail Singh and another
....Respondents.
CORAM : HON'BLE MR. JUSTICE SHEKHER DHAWAN
Present: Mr. H.S. Rakhra, Advocate
for the petitioner.
Mr. D.D. Bansal, Advocate
for respondent No.1.
Mr. Parminder Singh, Advocate
for respondent No.2.
****
Shekher Dhawan, J. (Oral)
Learned counsel for the petitioner on instructions submitted that the present petition has become infructuous as the matter pending before the First Appellate Court has already been decided.
In view of the above, the present petition is disposed of having been rendered infructuous.
(SHEKHER DHAWAN) JUDGE 26.05.2016.
komal 1 of 1 ::: Downloaded on - 27-05-2016 00:29:27 :::