Punjab-Haryana High Court
Harbans Kaur And Ors vs Shanti Devi And Ors on 23 September, 2015
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
F.A.O. NO.4590 OF 2005
DATE OF DECISION: SEPTEMBER 23, 2015
Harbans Kaur and others
.....Appellants
VERSUS
Shanti Devi and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
1. Whether Reporters of local papers may be allowed to see the judgement?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Tekminder Singh, Advocate, for
Mr. S. S. Swaich, Advocate,
for the appellants.
None for the respondents.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the appellants states that the present appeal has been rendered infructuous as the term of the Gram Panchayat, for which elections were held, has expired.
Disposed of as infructuous.
September 23, 2015 ( AUGUSTINE GEORGE MASIH )
khurmi JUDGE
RAKESH KHURMI
2015.09.24 10:55
I attest to the accuracy and
authenticity of this document