Punjab-Haryana High Court
Bhim Singh vs Yashwinder Singh on 6 July, 2012
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
COCP No.713 of 2012
Date of decision: 6.7.2012
Bhim Singh
-----Petitioner
Vs.
Yashwinder Singh
-----Respondent
CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR GARG
1. Whether reporters of local newspapers may be allowed to
see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Mr. Nikhil Sharma, Advocate for
Mr. R.B. Malik, Advocate
for the petitioner.
Mr. H.S. Lalli, Addl.A.G., Haryana.
---
RAKESH KUMAR GARG, J.
Short reply by way of affidavit of Netrapal Khatri, Traffic Manager, H.R. Gurgaon on behalf of Yashendra Singh has been filed in Court. The same is taken on record.
Counsel for the petitioner states that this petition has become infructuous, as order dated 2.11.2011 passed by this Court in CWP No.9056 of 2010 has been complied with.
Ordered accordingly.
July 06, 2012 ( RAKESH KUMAR GARG ) ak JUDGE