Punjab-Haryana High Court
Satbir Singh vs Hitesh Sharma on 2 June, 2011
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
COCP No. 1208 of 2011 (O&M)
Satbir Singh .... Petitioner
vs
Hitesh Sharma ..... Respondent
Coram: Hon'ble Mr. Justice Rajesh Bindal Present:- Mr. Gunjan Mehta, Advocate, for the petitioner.
Mr. D. D. Gupta, Additional Advocate General, Haryana.
Rajesh Bindal J.
In response to the notice issued, the respondent is present in person. He submitted that he was not aware of the interim order passed by this court on 18.8.2006, where the demolition of the construction already existing at the spot was stayed. He further submitted that now he is aware of the order and he will not remove the construction existing on the spot on the date of passing of the interim order.
In view of the aforesaid statement of the respondent, the petition is disposed of.
2.6.2011 ( Rajesh Bindal) vs. Judge