Sarvesh Kaushal And Others vs Gram Panchayat, Bari Karoran on 6 May, 2016

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Punjab-Haryana High Court

Sarvesh Kaushal And Others vs Gram Panchayat, Bari Karoran on 6 May, 2016

Bench: Raj Mohan Singh

CACP No.13 of 2016 (O&M)                                    1

114
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                              CACP No.13 of 2016 (O&M)
                              Date of Decision: 06.05.2016

SARVESH KAUSHAL AND OTHERS
                                                    ......Appellants
       Vs

GRAM PANCHAYAT, BARI KARORAN
                                                    .....Respondent

CORAM: HON'BLE MR. JUSTICE M. JEYAPAUL
     HON'BLE MR. JUSTICE RAJ MOHAN SINGH

Present:Mr. Ashok Aggarwal, Advocate General, Punjab
        with Mr. Vinod S. Bhardwaj, Addl. A.G., Punjab
        for appellants No.1 to 4.

        Mr. Puneet Bali, Senior Advocate with
        Mr. Vibhav Jain, Advocate
        for the respondent.
            ****

M. JEYAPAUL, J.(Oral)

Learned Senior Counsel appearing on either side pointed out that some clerical mistakes have cropped up in the last order passed by us on 04.05.2016.

Heard the submissions made on either side.

The notification numbers have not been specifically inserted in the order. The date of notification also has been incorrectly mentioned therein. Further the relevant COCP number, relevant appeal preferred therefrom have also not been specifically referred in the order. Therefore, the second last line 1 of 2 ::: Downloaded on - 11-05-2016 00:07:09 ::: CACP No.13 of 2016 (O&M) 2 of the order dated 04.05.2016 found at page No.2 be read as "forms part of the Notification No.39/578/2005-FT-III/6087 dated 13.08.2010 and Notification No.39/578/2005-FT-III/6085 dated 13.08.2010, by the" Similarly, fifth and sixth lines in paragraph No.2 found at page No.4 of the said order be read as "proposed to dispose of the main COCP No.2108 of 2015 and CACP No.14 of 2016 arising therefrom without prejudice to the rights and submissions made by the parties concerned in COCP No.2108 of 2015 and the appeal filed thereagainst. The"

Ordered accordingly.

The main COCP No.831 of 2015 was dismissed as withdrawn today with liberty to submit representation. Therefore, the contempt appeal has become infructuous and as such it stands dismissed.



                                            (M. JEYAPAUL)
                                                JUDGE


May 06, 2016                            (RAJ MOHAN SINGH)
Atik                                          JUDGE




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