SANWARIA GIRDHARI VATS Vs. UTTAR HARYANA BIJLI VITRAN NIGAM
LAWS(P&H)-2006-10-151
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 10,2006

SANWARIA GIRDHARI VATS Appellant
VERSUS
UTTAR HARYANA BIJLI VITRAN NIGAM THROUGH ITS MANAGING DIRECTOR Respondents

JUDGEMENT

M.M.KUMAR,J. - (1.) LEARNED counsel for the petitioner states that the petitioner has been acquitted by the criminal Court and even the departmental proceedings initiated against him have been dropped and, therefore, the writ petition has been rendered infructuous and may be disposed of as such. In view of the above, the writ petition is disposed of as having been rendered infructuous.;


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