Satish Kumar Mittal, J.@mdashLearned counsel for the parties have agreed that in view of Notification No. Infra/CWP 1692/02/Phagwara/12985-B dated 30.7.2012, issued by the Government of Punjab, this writ petition has rendered infructuous. Dismissed as having become infructuous.
M/s Mohit Ornamation and Fabrication and another Vs State of Punjab and others
Bench: Division Bench
Result Published
Judgement Snapshot
Case Number
C.W.P. No. 1611 of 2012
Hon'ble Bench
Satish Kumar Mittal, J; Inderjit Singh, J
Advocates
Ravi Malhotra, for the Appellant; Manohar Lall, Addl. A.G., Punjab, Mr. Tarun Veer S. Lehal, Advocate, for respondents No. 2 and 3, Mr. Ashok Kumar Sharma, Advocate, for respondents No. 4 and 5 and Mr. Gagan Oberoi, Advocate, for Mr. Rahul Sharma, Advocate, for the Respondent
Final Decision
Dismissed
Judgement Text
Translate:
