Punjab-Haryana High Court
Gurnam Singh vs Surinder Pal Angra And Another on 17 November, 2009
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.1824 of 2009
Date of decision:- 17.11.2009.
Gurnam Singh
...Petitioner
Versus
Surinder Pal Angra and another
...Respondents
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR GARG Present:- Mr. Parveen Kumar Vohra, Advocate for the petitioner.
Mr. M.S. Berry, Addl.A.G. Punjab for the respondents.
RAKESH KUMAR GARG J.
In response to show cause notice, issued by this Court, reply by way of affidavit of respondent No.1 has been filed in the Court, wherein, it has been submitted that respondent No.1 has recovered an amount of Rs.1,52,100/- from Ex-Sarpanch, Gram Panchayat Tanel Purana and has deposited the same with the Panchayat Samiti, Tarsikka vide receipt No.53 dated 13.11.2009.
In view of the aforesaid reply, learned counsel for the petitioner does not wish to press this petition.
Dismissed as not pressed.
Rule discharged.
November 17, 2009 ( Rakesh Kumar Garg ) vj Judge