Punjab-Haryana High Court
Ram Kishan Mittal & Ors vs Sanjeev Kaushal & Ors on 11 January, 2016
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP no. 1362 of 2014 (O&M)
Date of Decision :11.01.2016
Ram Kishan Mittal and others
....Petitioner(s)
Versus
Sanjeev Kaushal and others
...Respondent(s)
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
Present : Mr.Sandeep Panwar, Advocate for the petitioners
Mr. Sandeep S Mann, Sr. DAG, Haryana
MAHESH GROVER, J.
It is not disputed that the orders of the writ Court have been complied with.
In view of above, when orders of the writ Court stands complied with, instant petition has been rendered infructuous and the same is disposed of as such, with liberty to the petitioner to avail himself of any remedy available to him under the law in case of any dis-satisfaction. Rule against the respondents is discharged.
Janauary 11, 2016 (Mahesh Grover)
rekha Judge
REKHA
2016.01.11 15:14
I attest to the accuracy and
authenticity of this document
High Court Chandigarh