Punjab-Haryana High Court
Surinder Kumar vs Raj Mal Saini And Anr on 5 October, 2015
249 CM No.11383-C of 2015 in
RSA No.4960 of 2012
Surinder Kumar Vs. Raj Mal Saini and another
Present: Mr. Riteh Pandey, Advocate
for the applicant.
Mr. Vipin Mahajan, Advocate
for the non-applicant.
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After hearing this case for some time it has been informed by learned counsel for the respondent that 1/3rd amount of salary of the appellant stands deducted for the months of August and September. Disbursement of the amount shall be subject to the final decision of the appeal.
Application stands disposed of.
Put up on 19.01.2016 the date already fixed.
October 05, 2015 (RAJ MOHAN SINGH)
prince JUDGE
PRINCE SAINI
2015.10.06 10:39
I attest to the accuracy and
authenticity of this document
Chandigarh