Punjab-Haryana High Court
Gurdeep Singh vs Vijay Kunwar Partap Singh on 2 August, 2010
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP No. 1067 of 2010
Date of decision:- 2.8.2010
Gurdeep Singh ......petitioner
vs.
Vijay Kunwar Partap Singh ......respondent
CORAM:- HON'BLE MR. JUSTICE HEMANT GUPTA
Present: - Mr. Deepak Sharma, Advocate
for the petitioner
Mr. M.C. Berry, Addl. AG, Punjab
HEMANT GUPTA, J (ORAL)
Learned counsel for the State-respondent has filed an affidavit contending that the petitioner has been retired w.e.f. 31.1.2010 vide this office letter No. 30.7.2010.
Copy of the said affidavit has also been handed over the learned counsel for the petitioner.
In view of the said fact, no further orders are called for in the present contempt petition and the same is hereby dismissed as having been rendered infructuous.
(HEMANT GUPTA) JUDGE 2.8.2010 preeti