Punjab-Haryana High Court
Shiromani Gurdwara Parbandhak ... vs Local Gurdwara Parbandhak Committee ... on 25 July, 2014
Author: Satish Kumar Mittal
Bench: Satish Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
L.P.A. No. 459 of 2014 (O&M)
Date of Decision:-25.07.2014
Shiromani Gurdwara Parbandhak Committee
.....Appellant
Versus
Local Gurdwara Parbandhak Committee and others
.....Respondents
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL.
HON'BLE MR. JUSTICE MAHAVIR S. CHAUHAN.
Present:- Mr.Paramjit Singh Thiara, Advocate
for the applicant-appellant.
****
SATISH KUMAR MITTAL, J.(Oral)
This appeal has been filed against the judgment dated 28.11.2013 passed by the learned Single Judge, vide which a bunch of petitions were disposed of. In some cases, appellant came to this Court and appeal viz. Letters Patent Appeal No. 421 of 2014 titled as "Shiromani Gurudwara Parbandhak Committee Versus Manjit Singh and others'' was dismissed on 18.3.2014.
In view of above, this appeal is also dismissed in terms of the order passed in the above mentioned appeal, except imposition of costs.
( SATISH KUMAR MITTAL)
JUDGE
25.07.2014 (MAHAVIR S. CHAUHAN)
reema JUDGE
Saini Reema
2014.07.25 16:32
I attest to the accuracy and
integrity of this document
Chandigarh