Punjab-Haryana High Court
Narinder Kumar & Ors vs Anjali Bhawra & Ors on 31 October, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
232
COCP No.161 of 2014
Date of Decision: October 31, 2014
Narinder Kumar and others
...Petitioners
Versus
Anjali Bhawra and others
...Respondents
CORAM: HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. R.K. Arora, Advocate
for the petitioners.
Mr. Anant Kataria, Assistant Advocate General, Punjab.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Reply by way of affidavit on behalf of respondent No.2 filed in Court, taken on record, copy supplied to the counsel for the petitioners.
Counsel for the petitioners states that in the light of the details of payment given in Annexure R-1, the present contempt petition has been rendered infructuous.
Disposed of accordingly.
Rule discharged.
October 31.10.2014 (AUGUSTINEGEORGE MASIH)
Puneet/Harish JUDGE
HARISH KUMAR
2014.11.03 14:28
I attest to the accuracy and
integrity of this document