STATE OF HARYANA Vs. HARISH CHANDER

JUDGEMENT

(1.) COUNSEL for the petitioners states that during pendency of this revision petition, appeal, out of which, this revision petition has arisen, has already been disposed of by the Court below. In view of fact mentioned above, this revision petition has become infructuous and is dismissed accordingly. However, petitioners, if permissible under law, may take up objection regarding non-impleadment of the State, in its Regular Second Appeal. March 02, 2006 ( Jasbir Singh ) gk Judge