Punjab-Haryana High Court
Sunil Kumar vs Ss Prasad And Ors on 7 May, 2015
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
In the High Court of Punjab and Haryana at Chandigarh.
COCP No. 2743 of 2014
Decided on 07.5.2015
Sunil Kumar --Petitioner
Vs.
S.S.Prasad and others --Respondent
CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN Present: Mr.Ajay Bhardwaj, Advocate, for the petitioner Mr.D.K.Mittal, DAG, Haryana Rakesh Kumar Jain,J: (Oral) Learned counsel for the respondents has filed reply by way of an affidavit on behalf of respondent No.2 along-with order dated 11.7.2014. Learned counsel for the petitioner has submitted that the said order is totally illegal.
Be that as it may, the direction issued by this Court vide order dated 01.7.2014 has been complied with while considering the case of the petitioner. If the petitioner still has any grievance, he is entitled to challenge that order in an appropriate forum.
Disposed of.
07.5.2015 (Rakesh Kumar Jain)
rr Judge
RIKHI RAM
2015.05.08 17:12
I attest to the accuracy and
autthenticity of this document
dgd