HARCHARAN SINGH Vs. STATE OF HARYANA
LAWS(P&H)-2006-3-428
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 31,2006

HARCHARAN SINGH Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

M.M.KUMAR, J. - (1.) (ORAL)
(2.) THE election in this case pertains to the year 2000. Learned State counsel states that fresh election has already been held in 2005. THErefore, nothing would survive for adjudication in this petition. Accordingly, the petition is dismissed as having been rendered infructuous.;


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