GULZAR RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By order dtd. 20/5/2005, a Division Bench of this Court stayed further proceedings against the petitioner. Order dtd. 20/5/2005 reads as:

(2.) Learned counsel representing the petitioner submits that petitioner superannuated on 31/10/2020 as Sub Inspector. He is getting pension, thus, instant petition has rendered infructuous.

(3.) Learned State counsel does not dispute the aforestated factual and legal position.