Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Punjab-Haryana High Court

Surjit Singh vs Dalbir Singh Dhaliwal on 15 July, 2014

Author: Mahesh Grover

Bench: Mahesh Grover

                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                  CHANDIGARH


                                                     COCP No.3252 of 2013

                                                     Date of Decision : 15.7.2014

                   Surjit Singh
                                                                       ....Petitioner
                                    Versus

                   Dalbir Singh Dhaliwal
                                                                       ...Respondent

                   CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
                                      ....

Present: Mr.Harpreet S.Rakhra, Advocate for the petitioner.

Mr. Anant Kataria, AAG, Punjab for the respondent.

.....

MAHESH GROVER.J. Learned counsel for the petitioner states that the order of this court has been complied with rendering the instant petition infructuous and the same may be disposed of accordingly. Ordered accordingly.



                   15.7.2014                                         (MAHESH GROVER)
                   dss                                                    JUDGE




Singh Daljit
2014.07.16 16:29
I attest to the accuracy
of this document