Punjab-Haryana High Court
(O&M) M/S Curo India Pvt. Ltd vs Karambir Singh @ Karamvir Singh And Anr on 29 April, 2023
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
COCP-2815-2011
COCP-2579-2012 -1-
327
2023:PHHC:061371
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of decision: 29.04.2023
1. COCP-2815-2011 (O&M)
M/s Curo India Pvt. Ltd.
... Petitioner
Vs.
Karambir Singh @ Karamvir Singh and anr.
... Respondents
2. COCP-2579-2012 (O&M)
Karamvir Singh
... Petitioner
Vs.
Pawan Garg and ors.
... Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Mr. C.S. Pasricha, Advocate and
Mr. Sushil K. Bhardwaj, Advocate
for the petitioner (in COCP-2815-2011).
None for the petitioner (in COCP-2579-2012) and
for the respondents (in COCP-2815-2011).
Mr. Anil Bansal, Advocate
for the respondents (in COCP-2579-2012).
VISHNU
2023.04.29 13:25
I attest to the accuracy and integrity of this
document
Punjab and Haryana High Court,
Chandigarh
COCP-2815-2011
COCP-2579-2012 -2-
*******
ARVIND SINGH SANGWAN, J. (ORAL)
Learned State counsel has placed on record copy of the order dated 28.04.2014 passed by the Hon'ble Supreme Court in SLP (C) No.10334/2014, vide which controversy was set at rest with consent of both the parties.
In view of the above, both these petitions are rendered as infructuous.
A photocopy of this order be placed on the file of connected case.
[ ARVIND SINGH SANGWAN ] 29.04.2023 JUDGE vishnu Whether speaking/reasoned : Yes/No Whether reportable : Yes/No VISHNU 2023.04.29 13:25 I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh