Punjab-Haryana High Court
Gram Panchayat Taraf Majra vs Satish Chander Vashisht on 24 January, 2017
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
COCP No.1274 of 2016
in
CWP No.15783 of 2015
Date of Decision: 24.01.2017
Gram Panchayat Taraf Majra ....Petitioner
Versus
Satish Chander Vashisht ....Respondent
BEFORE :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. Agam Jund Mullanpur, Advocate
for the petitioner.
Mr. T.N. Sarup, Addl. A.G., Punjab
*****
DAYA CHAUDHARY, J. (ORAL)
Learned counsel for the petitioner submits that the order passed in the writ petition has been complied with and the contempt petition has become infructuous.
In view of the above submission, the contempt petition is disposed of accordingly.
(DAYA CHAUDHARY) 24.01.2017 JUDGE gupreet Whether speaking/reasoned Yes / No Whether Reportable Yes/ No 1 of 1 ::: Downloaded on - 04-02-2017 15:59:55 :::