Punjab-Haryana High Court
Vijay Pal Singh And Others vs Harish Gupta And Others on 15 March, 2012
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
C.O.C.P.No.783 of 2012 (O&M)
Date of Decision : March 15, 2012
Vijay Pal Singh and others .....Petitioners
versus
Harish Gupta and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.H.C.Arora, Advocate, for the petitioners.
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1. Whether Reporters of 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?
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Surya Kant, J. (Oral)
As prayed for, the contempt petition is dismissed as withdrawn with liberty to the petitioners to file a fresh petition against appropriate authorities on the same cause of action.
Ordered accordingly.
March 15, 2012 (SURYA KANT) Mohinder JUDGE