Punjab-Haryana High Court
Kapil Bhardwaj And Another vs Ram Shanti Cooperative Society ... on 26 September, 2019
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-25467-2019
Date of Decision: 26th September, 2019
Kapil Bhardwaj & another
...Petitioners
Versus
Ram Shanti Cooperative Society C.G.H.S & others
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. A.P.S. Shergill, Advocate
for the petitioners.
Mr. Ravi Partap Singh, AAG, Haryana.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
Learned counsel for the State, on instructions from Shri Amjad Khan, ADA, Cooperation, informs the Court that the next date of hearing in the review application, which has been preferred by the petitioners, is 11.12.2019. Counsel, on instructions, further states that counsel for the petitioners may appear before the Revisional Authority - respondent No.2 on 14.10.2019 when the review application would be heard and decision given thereon.
In view of the above, the present writ petition is disposed of.
(AUGUSTINE GEORGE MASIH) th 26 September, 2019 JUDGE Harish Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 07-10-2019 06:37:02 :::