Punjab-Haryana High Court
Air Commodore Jaspal Singh Kalra ... vs . Mr. Ranjit Singh on 16 December, 2013
Sr. No.207
C.O.C.P. No.940 of 2013
Air Commodore Jaspal Singh Kalra VSM(Retd.) Vs. Mr. Ranjit Singh
Present: Petitioner present in person.
Mr. Sanjiv Pandit, Advocate
for the respondent.
***
AJAY TEWARI, J. (ORAL)
The petitioner, who is present in Court, states that he has now been satisfied with the conduct of the respondent since his premises have been vacated and rent and all the outstanding have been paid.
Resultantly, the Rule is discharged.
( AJAY TEWARI )
December 16, 2013 JUDGE
ashish
Sharma Ashish
2013.12.19 13:39
I attest to the accuracy and
integrity of this document
Chandigarh