Punjab-Haryana High Court
Inderjeet Kaur vs Sh. Vijay Singh Dahiya And Another on 17 October, 2018
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
227
COCP No.1224 of 2018 (O&M)
Date of Decision: October 17th, 2018
Inderjeet Kaur
...Petitioner
Versus
Sh. Vijay Singh Dahiya, I.A.S. and another
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Dalbir Singh, Advocate
for the petitioner.
Mr. Rajesh K. Sheoran, Additional Advocate General, Haryana.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Learned counsel for the petitioner very fairly states that the petitioner has been taken back in service and is continuing as such.
In the light of the above, the present contempt petition has been rendered infructuous.
Disposed of as such.
Rule issued to the respondents stands discharged.
October 17th, 2018 (AUGUSTINE GEORGE MASIH)
Puneet JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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