Punjab-Haryana High Court
Surinder Kumar vs Surinder Singh Hara on 11 August, 2014
CR No.6514 of 2012 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.6514 of 2012 (O&M)
Date of decision: 11.8.2014
Surinder Kumar
...Petitioner
Versus
Surinder Singh Hara
...Respondent
CORAM: HON'BLE MR.JUSTICE DR. BHARAT BHUSHAN
PARSOON
Present: Mr. Akshay Bhan, Sr. Advocate with
Mr. Santosh Sharma, Advocate for the petitioner.
Mr. H.S. Sethi, Advocate for the respondent.
****
Dr.Bharat Bhushan Parsoon, J. (Oral)
Learned counsel for the petitioner states that since the main petition has already been withdrawn by the respondent, the present petition has become infructuous and be dismissed as such.
Ordered accordingly.
August 11th , 2014 (Dr.Bharat Bhushan Parsoon)
Brij Judge
Mohan Brij
2014.08.12 17:25
I attest to the accuracy and
integrity of this document
Chandigarh