Punjab-Haryana High Court
Yogesh Kumar vs Renu Phulia on 28 February, 2023
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
Neutral Citation No:=2023:PHHC:036202
233
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
COCP-2454-2020 (O&M)
Date of decision: 28.02.2023
Yogesh Kumar ...Petitioner
Versus
Renu Phulia ...Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present:- Mr. Sandeep Thakan, Advocate
for the petitioner.
Mr. Manish Dadwal, AAG, Haryana.
ARVIND SINGH SANGWAN, J. (Oral)
Learned State counsel, at the very outset, submits that the necessary compliance of the order passed by this Court has already been made. This fact is not disputed by learned counsel for the petitioner.
In view of the above, the present petition is rendered infructuous.
Rule stands discharged.
The petitioner is granted liberty to avail the alternative remedy, in accordance with law, if so advised.
28.02.2023 (ARVIND SINGH SANGWAN)
Waseem Ansari JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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