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Harpinder Pal Singh v. State Of Punjab And Others

Harpinder Pal Singh v. State Of Punjab And Others

(High Court Of Punjab And Haryana)

CRWP-985 of 2020 | 20-09-2021

Harsimran Singh Sethi, J.

1. Learned counsel for the petitioner submits that in view of the subsequent events, which have come into existence after filing of the present petition, the present petition has been rendered infructuous and the same may be disposed of as such.

2. Ordered accordingly.

Advocate List

  • Mr. Vinay Kumar Malhotra, Advocate for Mr. Gaurav Sharma, Advocate for the petitioner. Mr. Sandeep Singh Deol, DAG, Punjab

Bench
  • HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Eq Citations
  • LQ/PunjHC/2021/13954
Head Note

Land Acquisition and Requisition — Acquisition proceedings — Petition challenging, held, rendered infructuous by subsequent events