Punjab-Haryana High Court
Krishan Lal vs Arun Kumar And Anr on 23 March, 2015
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP No. 2878 of 2014 (O&M)
Date of Decision: March 23, 2015
Krishan Lal
...Petitioner
Versus
Arun Kumar & another
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. B.K. Bagri, Advocate
for the petitioner.
Mr. Pardeep Singh Poonia, Advocate
for respondents No.1 and 2.
*****
AUGUSTINE GEORGE MASIH, J. (Oral):
CM-2662-CII-2015 Reply on behalf of respondents No.1 and 2 and Annexures R-1 to R-3 are taken on record, subject to all just exceptions.
Application stands disposed of. COCP No. 2878 of 2014 Counsel for the parties state that the orders passed by this Court stand complied with and the contempt petition has been rendered infructuous.
Disposed of as such.
Rule discharged.
( AUGUSTINE GEORGE MASIH )
March 23, 2015 JUDGE
Harish
HARISH KUMAR
2015.03.24 11:04
I attest to the accuracy and
authenticity of this document