Punjab-Haryana High Court
Surender Kumar vs Renu S. Phulia on 12 January, 2012
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT FOR THE STATES OF PUNJAB
AND HARYANA AT CHANDIGARH.
COCP No. 2113 of 2011. [O&M]
Date of Decision: 12th January, 2012.
Surender Kumar Petitioner through
Mr. Surya Pratap Singh, Advocate
Versus
Renu S. Phulia Respondents through
Mr. R.D.Sharma, DAG, Haryana. CORAM:
HON'BLE MR. JUSTICE SURYA KANT.
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
SURYA KANT, J. [ORAL] The petitioner's representation has been decided by the respondent by passing a speaking order dated 13.09.2011[Annexure R-1].
These contempt proceedings are accordingly disposed of with liberty to the petitioner to impugn the said order before an appropriate forum, if so advised.
Rule discharged.
Disposed of. Dasti.
January 12, 2012. ( SURYA KANT ) dinesh JUDGE