Punjab-Haryana High Court
Ram Niwas And Ors vs Arun Kumar Gupta on 22 July, 2016
204
COCP-682-2014
KUSUM CHAUHAN & ORS
VS
G.S. GHUMAN & ORS
*****
Present: Ms.Jyoti Sareen, Advocate for the petitioners.
Mr. Rahul Sharma-I, Advocate for the respondents.
**** Counsel for the respondents informs the Court that the appeal i.e. LPA No.848 of 2016, titled as ' Ramgarhia Educational Council & others Vs. State of Punjab & others' against the judgment passed by the learned Single Judge, in which the review application was filed and the same was dismissed on 04.05.2016, has been filed in which notice of motion has been issued and notice on the stay application has also been issued for 27.09.2016.
Adjourned to 08.11.2016.
( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 1 of 30 ::: Downloaded on - 26-07-2016 00:14:47 ::: 209 COCP-326-2015 OM PARKASH SHARMA & ORS VS TEJINDER KAUR DHALIWAL AND ANR ***** Present: Mr. , Advocate for the petitioner.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. Sushant Maini, DAG, Punjab.
Mr. Ashish Yadav, Addl. A.G., Haryana.
Mr.Manoj Kumar Sangwan, DAG, Haryana.
**** Counsel for respondent No.1 has referred to the reply which has been filed, according to which, the orders passed by this Court have been duly complied with and ( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 2 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 210 CM No.6888-CII of 2016 in/and COCP-455-2015 (O&M) GUR PARKASH SINGH VS D.S SIDHU ***** Present: Mr. P.K. Goklaney, Advocate for the petitioner.
Mr. Karan Singh Sandhu, Advocate for the respondent.
**** CM No.6888-CII of 2016 Replication is taken on record alongwith photocopies of Annexures P-13 to P-24, subject to all just exceptions.
Application stands disposed of.
COCP-455-2015 Counsel for the respondent has filed reply to the replication by way of an affidavit of Dr. Gautam Ahluwalia, Registrar, Baba Farid University of Health Sciences, Faridkot, which is taken on record, copy supplied to the counsel for the petitioner who prays for an adjournment to go through the same and make submissions.
Adjourned to 07.10.2016, for further consideration.
( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 3 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 211 COCP-875-2015 ANIL KUMAR NAGAR AND ORS. VS TEJINDER KAUR DHALIWAL ***** Present: Mr. D.S. Rawat, Advocate for the petitioners.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. S.S. Behl, Advocate for the respondent.
**** It has been pointed out by the counsel for the petitioners that although the order, in compliance with the judgment passed by this Court, has been passed by the Punjab School Education Board, dated 19.07.2015 (Annexure R-1/1) but the consequential financial benefits have not been released to the petitioners.
Counsel for the respondent submits that the payment have to be released by the Board after necessary approval of the Director, Accounts and Treasury, Punjab and Deputy Controller, Local Audit, Punjab School Education Board, Mohali.
In view of the above, Shri Sukhwinder Singh, Director, Accounts and Treasury, Punjab, is impleaded as respondent No.2 and Shri Subhash Chander Sharma, Deputy Controller, Local Audit, Punjab School Education Board, Mohali, is impleaded as respondent No.3 in the present contempt petition.
Shri Subhash Chander Sharma, Deputy Controller, Local Audit, Punjab School Education Board, Mohali, who is present in Court, accepts notice. Copy of the contempt petition be supplied to respondent No.2.
Let notice be issued to the newly added respondent i.e. Respondent No.3, for 28.11.2016.
Reply/status report be filed on behalf of respondent No.2 in the meanwhile.
( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 4 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 212 COCP-878-2015 DEVINDER KUMAR AND ORS.
VS TEJINDER KAUR DHALIWAL ***** Present: Mr. D.S. Rawat, Advocate for the petitioners.
Mr. S.S. Behl, Advocate for the respondent.
**** It has been pointed out by the counsel for the petitioners that although the order, in compliance with the judgment passed by this Court, has been passed by the Punjab School Education Board, dated 19.07.2015 (Annexure R-1/1) but the consequential financial benefits have not been released to the petitioners.
Counsel for the respondent submits that the payment have to be released by the Board after necessary approval of the Director, Accounts and Treasury, Punjab and Deputy Controller, Local Audit, Punjab School Education Board, Mohali.
In view of the above, Shri Sukhwinder Singh, Director, Accounts and Treasury, Punjab, is impleaded as respondent No.2 and Shri Subhash Chander Sharma, Deputy Controller, Local Audit, Punjab School Education Board, Mohali, is impleaded as respondent No.3 in the present contempt petition.
Shri Subhash Chander Sharma, Deputy Controller, Local Audit, Punjab School Education Board, Mohali, who is present in Court, accepts notice. Copy of the contempt petition be supplied to respondent No.2.
Let notice be issued to the newly added respondent i.e. Respondent No.3, for 28.11.2016.
Reply/status report be filed on behalf of respondent No.2 in the meanwhile.
( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 5 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 213 CM No.14066-CII of 2016 in/and COCP-948-2015 RAMJI DASS AND ORS VS K S PANNU & ANR ***** Present: Mr. H.S. Saini, Advocate for the petitioners.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. A.S.Sethi, Advocate for respondent No.2.
**** CM No.14066-CII of 2016 Rejoinder on behalf of the petitioners to the affidavit filed on behalf of respondent No.2 is taken on record.
Application stands allowed.
COCP-948-2015 Counsel for respondent No.2 prays for an adjournment to verify the assertions made in the rejoinder which has been taken on record today.
Adjourned to 07.10.2016, for consideration.
( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 6 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 214 COCP-949-2015 HARBEL SINGH VS SUBHDEEP KAUR AND ANR ***** Present: Mr. R.K. Sharma, Advocate for the petitioner.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. Raman Goklaney, Advocate for respondent No.2.
**** Adjourned to 17.10.2016.
( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 7 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 215 COCP-1850-2015 AJIT SINGH & ORS VS A. VENU PRASAD & ORS ***** Present: Mr. , Advocate for the petitioner.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. Sushant Maini, DAG, Punjab.
Mr. Ashish Yadav, Addl. A.G., Haryana.
Mr.Manoj Kumar Sangwan, DAG, Haryana.
**** ( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 8 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 216 COCP-1930-2015 HARMINDER SINGH VS GURMIT SINGH & ORS ***** Present: Mr. , Advocate for the petitioner.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. Sushant Maini, DAG, Punjab.
Mr. Ashish Yadav, Addl. A.G., Haryana.
Mr.Manoj Kumar Sangwan, DAG, Haryana.
**** ( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 9 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 217 COCP-2072-2015 BIKRAMJIT SINGH VS DALJEET SINGH CHEEMA ***** Present: Mr. , Advocate for the petitioner.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. Sushant Maini, DAG, Punjab.
Mr. Ashish Yadav, Addl. A.G., Haryana.
Mr.Manoj Kumar Sangwan, DAG, Haryana.
**** ( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 10 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 218 COCP-2074-2015 RAM PARKASH VS ASHOK KUMAR GUPTA AND ORS ***** Present: Mr. , Advocate for the petitioner.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. Sushant Maini, DAG, Punjab.
Mr. Ashish Yadav, Addl. A.G., Haryana.
Mr.Manoj Kumar Sangwan, DAG, Haryana.
**** ( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 11 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 219 COCP-2078-2015 SENIOR CITIZEN'S COUNCIL (REGD.) VS ASHOK GUPTA ***** Present: Mr. , Advocate for the petitioner.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. Sushant Maini, DAG, Punjab.
Mr. Ashish Yadav, Addl. A.G., Haryana.
Mr.Manoj Kumar Sangwan, DAG, Haryana.
**** ( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 12 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 220 COCP-2526-2015 LAKHAN LAL VS NETAR PARKASH & ORS ***** Present: Mr. , Advocate for the petitioner.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. Sushant Maini, DAG, Punjab.
Mr. Ashish Yadav, Addl. A.G., Haryana.
Mr.Manoj Kumar Sangwan, DAG, Haryana.
**** ( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 13 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 221 COCP-3185-2015 (O&M) JAGDISH CHANDER KHANNA VS GIAN CHAND SHARMA ***** Present: Mr. , Advocate for the petitioner.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. Sushant Maini, DAG, Punjab.
Mr. Ashish Yadav, Addl. A.G., Haryana.
Mr.Manoj Kumar Sangwan, DAG, Haryana.
**** ( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 14 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 222 COCP-10-2016 JASBIR SINGH VS SANDEEP RISHI ***** Present: Mr. , Advocate for the petitioner.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. Sushant Maini, DAG, Punjab.
Mr. Ashish Yadav, Addl. A.G., Haryana.
Mr.Manoj Kumar Sangwan, DAG, Haryana.
**** ( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 15 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 223 COCP-18-2016 CHABIL DASS MEHTA VS VIKAS YADAV AND ORS ***** Present: Mr. , Advocate for the petitioner.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. Sushant Maini, DAG, Punjab.
Mr. Ashish Yadav, Addl. A.G., Haryana.
Mr.Manoj Kumar Sangwan, DAG, Haryana.
**** ( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 16 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 224 COCP-179-2016 MILAKH RAJ AND ORS. VS VIPAN TYAGI ***** Present: Mr. , Advocate for the petitioner.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. Sushant Maini, DAG, Punjab.
Mr. Ashish Yadav, Addl. A.G., Haryana.
Mr.Manoj Kumar Sangwan, DAG, Haryana.
**** ( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 17 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 225 COCP-182-2016 GULZAR SINGH & ANR VS GURKIRAT KIRPAL SINGH ***** Present: Mr. , Advocate for the petitioner.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. Sushant Maini, DAG, Punjab.
Mr. Ashish Yadav, Addl. A.G., Haryana.
Mr.Manoj Kumar Sangwan, DAG, Haryana.
**** ( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 18 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 226 COCP-598-2016 HARDEV SINGH VS TEJINDER KAUR DHALIWAL AND ANR. 227 COCP-614-2016 H C ARORA VS RAJ KAMAL CHOUDHARY 228 COCP-764-2016 BAHADUR SINGH VS VINOD GOYAL 229 COCP-781-2016 KIRAN DEVI AND ANOTHER VS VIKASH DHANDA ESTATE OFFICER 19 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 230 COCP-791-2016 JAI PARKASH AND ORS VS K S PANNU AND ANR ***** Present: Mr. Vivek Sharma, Advocate for the petitioner.
**** Notice of motion was issued to respondent No.2 but the same could not be served as the counsel for the petitioner failed to collect the notice which was to be sent through speed post.
As the connected matter is listed for hearing today, on the asking of the Court Mr. A.S. Sethi, Advocate, accepts notice on behalf of respondent No.2.
Counsel for the petitioner undertakes to supply copy of the contempt petition to the counsel for respondent No.2 during the course of the day. Reply to the contempt petition be filed within a period of six weeks with advance copy to the counsel for the petitioner.
List on 07.10.2016, for consideration.
To be listed alongwith COCP-948-2015, titled as 'Ramji Dass & others Vs. K.S. Pannu & another'.
( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 20 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 231 COCP-863-2016 (O&M) RASHMI VS NAVEEN 232 COCP-893-2016 M/S HLG TRADING VS MS. VARINDER KAUR 233 FAO-448-1993 EMPLOYEES STATE INSURANCE CORPORATION VS M/S A.V. AUTO INDUSTRIES (P) LTD 234 IOIN-FAO-2122-1999 IN FAO- 2122-1999 UNITED INDIA INS.CO.LTD. VS CHAIN SINGH 235 IOIN-CR-618- 2007 CM-6034-CII-2015 IN CR-618-2007 RAMESH CHAND AND ANR. VS BHAGWAN DASS AND ANR. 236 CR-2005-2008 (O&M) SURJIT KAUR AND ORS. VS CHANDER MOHAN AND ORS. 237 CR-7205-2012 (O&M) WITH CR-3746-2013 MOHINDER SINGH VS SUNIL KUMAR AND ORS 238 CR-3732- 2013 WITH CR-4325-2013 (O&M) KULVINDER KAUR VS KANWARJIT SINGH SANDHU ETC 239 CR-6834-2013 AGGARWAL SABHA (REGD) SHIVALA ROAD LUDHIANA VS YASHPAL SHARMA AND ANR 21 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 240 FAO-2957-2013 WITH FAO-2958-2013 WITH RSA-3917-2015 (O&M) INDU AJMANI AND ORS VS RENU SINGH AND ANR ***** Present: None for the appellants in FAO Nos.2957 and 2958 of 2013.
Mr. Yash Anand, Advocate for the appellant in RSA No.3917 of 2015 and for respondent No.1 in FAO Nos.2957 and 2958 of 2013.
Mr. H.P.S. Sandhu, Advocate for Mr. Amit Aggarwal, Advocate for respondent No.1 to 3 in RSA No.3917 of 2015.
**** Request for adjournment has been made on behalf of Mr.Akshay Bhan, learned senior counsel for respondents No.1 to 3 in RSA No.3917 of 2015, who is stated to be on his legs before the Division Bench.
In the interest of justice, adjourned to 28.07.2016.
Copy of the order be placed on the files of connected cases.
( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 22 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 241 FAO-1195-2014 (O&M) KULDEEP SINGH VS PRESIDING OFFICER ELECTION TRIBUNAL AND ANR 242 FAO-4625-2014 (O&M) MUKESH KUMAR VS KULWANT SINGH AND ORS 243 FAO- 9820-2014 (O&M) VED PARKASH VS DEPUTY COMMISSIONER & ANR 244 CR- 2312-2014 (O&M) SATNAM SINGH VS AMARJIT SINGH & ANR 245 CR-5204-2014 (O&M) NEELAM VS KULDEEP KUMAR AND ANR 246 CR-8169-2014 (O&M) RAKESH KUMAR VS SAROJ RANI 247 FAO-5957-2014 M/S DCM TEXTILES HISAR VS EMPLOYEES STATE INSURANCE CORPORATION AND ANR 248 FAO-8398-2014 (O&M) NEW INDIA ASSURANCE CO. LTD VS DHARAMVEER SINGH & ANR 249 CM-5605-CII-2015 CM-5606-CII-2015 IN FAO-162-1993 HARYANA STATE ELECT. BOARD & ORS. VS JINDAL STEEL STRIPS LTD. 250 FAO-8354-2015 (O&M) MANGE RAM AND ORS VS BALBIR SINGH AND ORS 251 CR- 100-2015 (O&M) MAHABIR PARSHAD VS SHRI 1008 BHAGWAN ADDINATH DIGAMBAR JAIN MANDIR 252 CR-2467-2015 (O&M) WITH CR- 3791-2015 (O&M) M/S DELUXE FRONTIER CHAMBERS AND ORS VS ARUN TREHAN 253 CR-3219-2015 (O&M) M/S KAKA RAM SARDARI LAL VS JAMIAT RAJ THORUGH LRS. VISHWA MITTER AND ORS 254 CR-3307-2015 RAVINDER KUMAR VS RAJ KUMAR AND ORS. 255 CR-3765- 2015 (O&M) BHAGWANT SINGH VS JASBIR KAUR 256 CR-4867-2015 (O&M) WITH CR-4868-2015 (O&M) WITH CR-4890-2015 (O&M) WITH CR-4963-2015 (O&M) VARINDER KAUR & ANR VS MOHAN SINGH & ANR 257 CR- 4908-2015 KULDEEP KUMAR SHARMA VS ORIENTAL INSURANCE CO LTD 258 CR-4911-2015 YASHPAL BANSAL VS RAJIV KUMAR 259 CR-4912-2015 PAWAN KUMAR VS RAM PARKASH (DECEASED) THROUGH LRS ROOP RANI AND ORS. 260 CR-5196-2015 (O&M) WITH CR- 5197-2015 (O&M) DHARAM PAL VS PANNA LAL & ORS 261 FAO-291-2015 (O&M) CHHAJJA SINGH AND ORS VS UNION OF INDIA AND ANR 262 FAO-3084-2016 (O&M) KUSUM AND ORS VS M/S A.M. RICE MILLS AND ANR 263 CR- 128-2016 SATISH KUMAR VS JAGDISH CHANDER 264 CR-523-2016 (O&M) KISHORE KUMAR VS RAJINDER PRASHAD 265 CR-3247-2016 (O&M) M/S CHANDER MOHAN AGGARWAL VS MALIKA RANI THRO LR 266 COCP-560-2013 (O&M) CHANDER PAL AND ORS. VS RENU PHULIA 267 RSA-2788-2010 (O&M) 23 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: JANGIR SINGH VS GANDA SINGH AND ORS. 268 CM-6039-C- 2011__ DHARAM SINGH VS STATE OF PUNJAB, ETC. 269 RSA-2760- 2011 (O&M) GURDEV SINGH VS GURBACHAN SINGH & ORS. 270 FAO-2329- 2012 (O&M) DARSHAN KAUR VS PAWAN KUMAR VERMA AND ORS 271 FAO-4638-2013 WITH FAO-4562-2013 (O&M) WITH FAO-1511- 2014 (O&M) WITH FAO-1512-2014 (O&M) WITH FAO-1513-2014 (O&M) HARI SINGH & ANR VS SHAMSHER SINGH & ORS 272 FAO-5848- 2013 (O&M) & XOBJC-30-CII-2016 LEENA RANA ETC VS NITIN SAINI ETC 273 RSA-388-2013 (O&M) SAMPURAN SINGH VS NIRMAL SINGH 274 RSA-943-2013 GUDDI @ JASWINDER KAUR VS MOHINDER SINGH @ MINDI 24 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: ***** Present: Mr. , Advocate for the petitioner.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. Sushant Maini, DAG, Punjab.
Mr. Ashish Yadav, Addl. A.G., Haryana.
Mr.Manoj Kumar Sangwan, DAG, Haryana.
**** ( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 25 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 101 CM-5227-CWP-2015 IN CWP-9308-2006 M/S DHRUV HOLDINGS PVT. LTD.
V/S STATE OF HARYANA & ORS.
***** Present: Mr. A.D.S. Jattana, Advocate for the applicant-petitioner.
Mr. Ashish Yadav, Addl. A.G., Haryana. for the State.
**** Learned State counsel prays for an adjournment to prepare the case and address arguments which is not opposed by the counsel for the applicant-petitioner.
In the interest of justice, adjourned to 12.08.2016.
( AUGUSTINE GEORGE MASIH ) JUDGE ( SHEKHER DHAWAN ) July 22, 2016 JUDGE Harish 26 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 207 COCO No.3605 of 2014 Sajal Bansal & others Vs. Sarvesh Kaushal & others ***** Present: Mr. Sukhdev Kamboj, Advocate for the petitioners.
Mr. Nilesh Bhardwaj, DAG, Punjab.
**** Counsel for the respondents states that as far as the Department of Sports and Youth Services and Department of Horticulture is concerned, the group C and D posts filling in the quota of disabled persons, have been filled-up. Qua the remaining departments, a meeting has been convened for 28.07.2016 to expedite the process of filling-up of the posts including those to be filled-up in group A and B by the PPSC. He prays for and is granted eight weeks' time to file an affidavit explaining the latest position in this regard.
Adjourned to 05.10.2016, for further consideration.
( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 27 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 208 CM-9934-CII-2015 CM-9935-CII-2015 IN COCP-3426-2012 SURINDER KUMAR AND ORS.
V/S ARUN KUMAR GUPTA ***** Present: Mr. D.R. Bansal, Advocate for the applicants-petitioners.
Mr. Ashish Yadav, Addl. A.G., Haryana.
**** CM-9934-CII-2015 Copy of Annexure P-4 is taken on record, subject to all just exceptions.
Application stands disposed of.
CM-9935-CII-2015 In the light of the reply which has been filed to the application for revival of the contempt petition, the persons who have been retained are those who have interim orders of stay in their favour, in their review applications.
In view of the above, the present application would not survive as of now and therefore, the same stands dismissed. Applicants-petitioners may avail of their remedy in accordance with law, if so advised.
( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 28 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: 208 (2) CM-9932-CII-2015 CM-9933-CII-2015 IN COCP-3628-2012 RAM NIWAS AND ORS.
V/S ARUN KUMAR GUPTA ***** Present: Mr. D.R. Bansal, Advocate for the applicants-petitioners.
**** CM-9932-CII-2015 Copy of Annexure P-4 is taken on record, subject to all just exceptions.
Application stands disposed of.
CM-9933-CII-2015 In the light of the reply which has been filed in CM No.9935- CII of 2015 in COCP No.3426 of 2012, the present application would not survive as of now and therefore, the same stands dismissed. Applicants-
petitioners may avail of their remedy in accordance with law, if so advised.
( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 29 of 30 ::: Downloaded on - 26-07-2016 00:14:48 ::: ***** Present: Mr. , Advocate for the petitioner.
Mr. Nilesh Bhardwaj, DAG, Punjab.
Mr. Sushant Maini, DAG, Punjab.
Mr. Ashish Yadav, Addl. A.G., Haryana.
Mr. Manoj Kumar Sangwan, DAG, Haryana.
**** ( AUGUSTINE GEORGE MASIH ) July 22, 2016 JUDGE Harish 30 of 30 ::: Downloaded on - 26-07-2016 00:14:48 :::