Punjab-Haryana High Court
Nk. Amrik Singh Son Of Swaran Singh vs Vijay Kumar And Another on 29 July, 2009
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
In the High Court for the States of Punjab and Haryana at Chandigarh
...
COCP No. 385 of 2009
Date of decision: July 29, 2009
Nk. Amrik Singh son of Swaran Singh
..Petitioner.
Versus
Vijay Kumar and another
..Respondent
Coram: Hon'ble Mr. Justice Rakesh Kumar Garg
Present: Mr. Sandeep Bansal, Advocate
for the petitioner
Ms. Geeta Singhwal Advocate
for the respondents
..
Rakesh Kumar Garg,J(Oral)
C.M.No.16147-CII of 2009 C.M. is allowed subject to all just exceptions. COCP No. 385 of 2009 Learned counsel for the petitioner does not wish to press this petition as compliance of the directions passed by this Court in CWP No. 10174 of 2006 has been made.
Dismissed as not pressed.
Rule discharged.
July 29, 2009 (RAKESH KUMAR GARG)
nk JUDGE