Punjab-Haryana High Court
Braham Dutt Bali(Now Deceased) Th' His ... vs Vikas Gupta,Ias, Chief Administrator, ... on 27 July, 2017
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
237 COCP-948-2017
Date of decision: 27.07.2017
BRAHAM DUTT BALI (NOW DECEASED)
THR HIS LR VED PARKASH BALI
...Petitioner
Versus
VIKAS GUPTA AND ANOTHER
...Respondents
CORAM: HON'BLE MS.JUSTICE DAYA CHAUDHARY
Present: None for the petitioner.
Mr. Rajesh Sheoran, Addl. A.G., Haryana.
****
DAYA CHAUDHARY, J. (Oral)
Learned counsel for the respondents submits that order passed in favour of the petitioner has been complied with.
Contempt petition is disposed of accordingly. However, in case still any grievance is there, the petitioner is at liberty to move an application for revival of the contempt petition.
(DAYA CHAUDHARY)
27.07.2017 JUDGE
ashok
Whether speaking/reasoned: Yes / No
Whether reportable: Yes / No
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