Punjab-Haryana High Court
Gurvinder Singh Sodhi vs Suresh Kumar Ias & Ors on 21 May, 2015
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
106
COCP NO. 224 of 2015
DATE OF DECISION: May 21, 2015
Gurvinder Singh Sodhi
.....Petitioner
VERSUS
Sh. Suresh Kumar, IAS and others ....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. R.K.Girdhar , Advocate,
for the petitioner.
Mr. Harkesh Manuja, Additional Advocate General, Punjab,
for the respondents.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the petitioner states that the order has been complied with. He, however, states that the petitioner may be given liberty to claim interest on the delayed payment of the dues.
In view of the above, the present petition is disposed of as infructuous with liberty, as prayed for.
Rule discharged.
May 21, 2015 ( AUGUSTINE GEORGE MASIH )
pj JUDGE
PRERNA DATTA
2015.05.21 17:15
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh