Punjab-Haryana High Court
Rattan Singh & Anr vs Ashok Kumar Meena And Anr on 17 December, 2018
122 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No. 3626 of 2018(O&M)
Date of decision: 17.12.2018
Rattan Singh and another
...Petitioners
Versus
Ashok Kumar Meena, IAS and another
...Respondents
CORAM: HON'BLE MS. JUSTICE NIRMALJIT KAUR
Present: Mr. U.K. Agnihotri, Advocate
for the petitioners.
Mr. Sandeep Singh Mann, Sr. DAG, Haryana.
***
NIRMALJIT KAUR,J. (ORAL)
Learned counsel for the petitioner does not dispute that the order dated 24.01.2018 passed in CWP No. 27145 of 2017 has been complied with.
The contempt petition is accordingly dismissed in view of the same.
Rule issued against the respondents stands discharged.
17.12.2018 (NIRMALJIT KAUR )
renu bala JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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