Punjab-Haryana High Court
Dhariwal Coop. L & C Society, Alber Road, ... vs Parminder Jit Singh Gill on 27 July, 2017
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
221 COCP-2112-2016
Date of decision: 27.07.2017
The Dhariwal Coop. Labour and Construction Society
...Petitioner
Versus
Sh. Parminder Jit Singh Gill
...Respondent
CORAM: HON'BLE MS.JUSTICE DAYA CHAUDHARY
Present: Mr. Sanjay Nagpal, Advocate for the petitioner.
Mr. M.C. Berry, Addl. A.G., Punjab
****
DAYA CHAUDHARY, J. (Oral)
Learned counsel for the respondent submits that necessary compliance of the order passed in favour of the petitioner has been made and the detail has been given in Para No.2 of the reply.
In view of stand taken in Para No.2 of the reply dated 20.01.2017 which is in the form of affidavit, as necessary payment has been released, nothing survives in the contempt petition.
Disposed of accordingly.
(DAYA CHAUDHARY)
27.07.2017 JUDGE
ashok
Whether speaking/reasoned: Yes / No
Whether reportable: Yes / No
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