SADHU SINGH KALRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On 2/11/2004, the Court passed the following order:-

(2.) Learned counsel for respondents No.5 and 7 submits that contesting parties have retired on attaining the age of superannuation, thus, instant petition has rendered infructuous.

(3.) In the wake of statement of learned counsel for respondents No.5 and 7, the instant petition stands disposed of as having been rendered infructuous with liberty to petitioner to move appropriate application within three months from today, if cause survives.