Punjab-Haryana High Court
Gram Panchayat Malout vs Presiding Officer on 27 September, 2013
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.18007 of 1991
Date of decision: 27.09.2013
Gram Panchayat Malout
....Petitioner
Versus
Presiding Officer, Labour Court, Gurdaspur and others
....Respondents
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
1) Whether Reporters of the local papers may be allowed to see
the judgment ?
2) To be referred to the Reporters or not ?
3) Whether the judgment should be reported in the Digest ?
Present: - Mr. H.S. Bajwa, Advocate, for the petitioner.
*****
PARAMJEET SINGH, J. (ORAL)
Learned counsel for the petitioner states that in pursuance of the order dated 16.7.1992 passed by this Court, petitioner has paid the amount in question.
In view of this present writ petition has become infructuous.
Dismissed as infructuous.
(Paramjeet Singh) Judge September 27, 2013 R.S. Singh Ravinder 2013.09.30 12:54 I attest to the accuracy and integrity of this document Chandigarh