Punjab-Haryana High Court
Dalip Singh vs M.P Singh And Anr on 7 September, 2015
Author: Mahesh Grover
Bench: Mahesh Grover
Sr.No.240
IN THE HIGH COURT OF PUNJAB AND HARYANA CHANDIGARH
COCP-898-2015 (O&M)
Decided on: 07.09.2015
Dalip Singh ..............Petitioner
vs.
M.P.Singh and another ...............Respondents
Coram: Hon'ble Mr. Justice Mahesh Grover
Present: Mr. Saurabh Arora, Advocate for the petitioner.
Mr. Anant KatariaAG, Punjab.
**
Mahesh Grover, J It is stated by the learned counsel for the petitioner that the order of the Writ Court dated 21.01.2015, the non compliance of which has been alleged, is the subject matter of Letters Patent Appeal wehrein its operation has been stayed.
Be that as it may, then the instant petition is disposed of leaving the petitioner to the outcome of the Letters Patent Appeal.
07.09.2015 (MAHESH GROVER)
mamta JUDGE
MAMTA
2015.09.08 16:56
I attest to the accuracy and
integrity of this document