Punjab-Haryana High Court
Association Of Cbse Affiliate Schools ... vs Keshni Anand Arora And Others on 15 November, 2017
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
COCP No.883 of 2016
Date of decision : 15.11.2017
Association of CBSE Affiliate Schools, Palwal
......Petitioner
Versus
Keshni Anand Arora and others
...Respondents
CORAM : HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present : Mr. Pankaj Maini, Advocate for the petitioner.
Mr. Amar Vivek, Addl. A.G., Haryana.
***
DAYA CHAUDHARY, J. (Oral)
Vide order of even date, passed in COCP No.1202 of 2015 titled as Jatin and others Vs. T. C. Gupta, the present contempt petition stands disposed of.
For reasons, see the order passed in the aforesaid COCP.
15.11.2017 ( DAYA CHAUDHARY ) sunil yadav JUDGE
Whether speaking/reasoned : Yes / No Whether reportable : Yes / No 1 of 1 ::: Downloaded on - 10-12-2017 06:12:10 :::