Punjab-Haryana High Court
Rajbir Singh And Others vs Ashok Kumar Gupta And Another on 18 February, 2013
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No. 2747 of 2012 (O & M)
Date of Decision: 18.02.2013
Rajbir Singh and others
....Petitioners
versus
Ashok Kumar Gupta and another
....Respondents
CORAM: HON'BLE MR.JUSTICE RAJESH BINDAL
Present: Mr.P.K.Goklaney, Advocate
for the petitioners
Mr.V.Ramswaroop, Additional Advocate General,
Punjab
Mr.B.S.Sidhu, Advocate
for respondent No. 2
****
RAJESH BINDAL J.
Reply by way of short affidavit of Priyank Bharti, Director, Local Government, Punjab, Chandigarh, filed on behalf of respondent No.1 in Court is taken on record.
Learned counsel for respondent No.2, on instructions from Executive Officer, Municipal Council, Kapurthala-respondent No.2, submitted that out of the arrears of salary due to the petitioners, a sum of ` 50,000/- each have been paid to the petitioners. The balance amount shall be paid in five equal monthly instalments.
Learned counsel for the petitioners submitted that in view of the aforesaid statement made by respondent No.2, he may be permitted to withdraw the present petition.
Ordered accordingly.
(RAJESH BINDAL) JUDGE 18.02.2013 neenu