Punjab-Haryana High Court
Narinder Singh vs Assistant Collector 1St Grade And Anr on 14 January, 2020
Author: Sudhir Mittal
Bench: Sudhir Mittal
110
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP No. 23840 of 2019 (O&M)
Date of Decision: January 14, 2020
Narinder Singh
......Petitioner
versus
Assistant Collector Ist Grade and another
.....Respondents
CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL
***
Present: Mr. H.P.S. Ghuman, Advocate
for the petitioner
Mr. Vikas Mohan Gupta, Addl. A.G. Punjab
Mr. Sandeep K. Sharma, Advocate
for respondent No. 2
-.-
Sudhir Mittal, J. (Oral)
Learned counsel for the petitioner submits that the parties have entered into a compromise dated 25.09.2019. This is admitted by learned counsel for respondents No. 2.
Accordingly, the petition stands disposed of with a direction to the parties to remain bound by the terms of the aforementioned compromise.
January 14, 2020 [SUDHIR MITTAL] reena JUDGE
Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 15-01-2020 02:24:08 :::