Punjab-Haryana High Court
Anand Prakash And Others vs Ram Niwas And Others on 11 February, 2013
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.2855 of 2012 (O & M)
Date of Decision: 11.02.2013
Anand Prakash and others
....Petitioners
versus
Ram Niwas and others
....Respondent
CORAM: HON'BLE MR.JUSTICE RAJESH BINDAL
Present: Mr.O.P.Sharda, Advocate for
Mr.Anand Bhardwaj, Advocate
for the petitioners
Mr.Roopak Bansal, Additional Advocate General,
Haryana
Mr.Babbar Bhan, Advocate
for respondent No.4
****
RAJESH BINDAL J.
Learned counsel for respondent No.4 submitted that the order passed by this Court on March 15, 2012, has been complied with. The amount due to the petitioners has been paid.
Considering the aforesaid statement made by learned counsel for respondent No.4, the present petition is disposed of.
(RAJESH BINDAL) JUDGE 11.02.2013 neenu