Punjab-Haryana High Court
Raminder Kaur vs Avtar Singh on 6 December, 2012
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.O.C.P.No.1728 of 2012 (O&M)
Date of decision : 6.12.2012
Raminder Kaur
....Petitioner
Versus
Avtar Singh
...Respondent
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
....
Present: None for the petitioner.
Mr.Hari Pal Verma, Addl.A.G., Punjab
for the respondent.
.....
MAHESH GROVER, J.
The order dated 27.5.2010, the non-compliance of which the petitioner alleges, required the respondent to consider the representation of the petitioner within a period of three months from the date of receiving a certified copy of the order.
Reply filed to the instant petition indicates that the needful has been done and a speaking order (Annexure R-1) has been passed.
Having regard to the aforesaid, I am of the opinion that since the order of this Court has been complied with, the rule against the respondent needs to be discharged. Ordered accordingly.
Petition stands disposed of leaving the petitioner with the liberty to avail herself of any remedy that may be available to her in the eventuality of having any grievance against the order so passed. 6.12.2012 (MAHESH GROVER) JUDGE dss