M/s Mohit Ornamation and Fabrication and another Vs State of Punjab and others

High Court Of Punjab And Haryana At Chandigarh 17 Aug 2012 C.W.P. No. 1611 of 2012 (2012) 08 P&H CK 0303
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:

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.

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