Punjab-Haryana High Court
Jagir Singh vs Pspcl (The Mall, Patiala) Thru Its Cmd ... on 17 October, 2016
Author: Rekha Mittal
Bench: Rekha Mittal
In the High Court of Punjab and Haryana at Chandigarh
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Civil Revision No. 6314 of 2016
Date of Decision: 17.10.2016
Jagir Singh ----Petitioner
versus
PSPCL (The Mall, Patiala) through its CMD & Ors ---Respondent
Coram: Hon'ble Mrs. Justice Rekha Mittal
Present: Mr. Sherry K Singla, Advocate
for the petitioner
Mr. Dhirinder Chopra,
for respondent No. 5
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REKHA MITTAL, J. (Oral)
Counsel for the petitioner, on instructions, states that the instant petition may be dismissed having been rendered infructuous but without prejudice to rights of the petitioner to take recourse to appropriate proceedings, in accordance with law.
Ordered accordingly.
(Rekha Mittal) Judge 17.10.2016 mohan bimbra Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 29-10-2016 04:23:23 :::