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Punjab-Haryana High Court

Dr.J.S.Yadav & Others vs The State Of Haryana Through The Chief ... on 11 October, 2012

Author: G.S.Sandhawalia

Bench: G.S.Sandhawalia

     IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

                                              CWP No.15059 of 1994
                                              Date of decision:11.10.2012

Dr.J.S.Yadav & others                                          .....Petitioners
                                         Versus
The State of Haryana through the Chief Secretary to Government of
Haryana, Civil Secretariat, Chandigarh                        .....Respondent

CORAM : HON'BLE MR.JUSTICE G.S.SANDHAWALIA

Present:     Mr.Dheeraj Jain, Advocate, for
             Mr.S.P.Jain, Advocate, for the petitioners,

             Mr.Saurabh Mohunta, DAG, Haryana.

                                 *****

G.S.SANDHAWALIA J. (Oral)

1. Counsel for the petitioners states that the present writ petition has been rendered infructuous.

2. Ordered accordingly.


11.10.2012                                         (G.S.SANDHAWALIA)
sailesh                                                  JUDGE