Punjab-Haryana High Court
Suman vs Renu Phulia & Etc on 7 May, 2015
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP No.1898 of 2013
Date of Decision: May 07, 2015
Suman
...Petitioner
Versus
Rehu Phulia & others
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Chanderhas Yadav, Advocate
for the petitioner.
Mr. Arjun Singh, Asstt. A.G., Haryana.
*****
AUGUSTINE GEORGE MASIH, J. (Oral):
Counsel for the petitioner very fairly states that the petitioner had approached this Court against an interim order which in the light of the modification no more holds the field. He, therefore, prays that the present contempt petition may be disposed of as infructuous.
In view of the above, the present contempt petition having been rendered infructuous, is disposed of as such.
Rule discharged.
( AUGUSTINE GEORGE MASIH )
May 07, 2015 JUDGE
Harish
HARISH KUMAR
2015.05.11 10:28
I attest to the accuracy and
authenticity of this document