LAWS(P&H)-2020-1-250

COURT ON ITS OWN MOTION Vs. CHANDIGARH ADMINISTRATION

Decided On January 17, 2020
COURT ON ITS OWN MOTION Appellant
V/S
CHANDIGARH ADMINISTRATION Respondents

JUDGEMENT

(1.) Learned counsel for the applicant submits that the present application has become infructuous due to previous order.

(2.) Dismissed as infructuous.

(3.) Affidavit of Dr. Ajay Kumar Singla, IAS, Secretary Transport, Chandigarh Administration (Nodal Officer) dated 3.1.2020, filed in the Court is taken on record.