Punjab-Haryana High Court
Om Parkash Shukla vs Dav College Trust And Management ... on 8 April, 2019
Author: Rekha Mittal
Bench: Rekha Mittal
RSA-3088-2015 (O&M) -1-
RSA-3530-2015 (O&M)
RSA-3532-2015 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(222) CM-6599-C-2018 in/and
RSA-3088-2015 (O&M)
Decided on: 08.04.2019
OM PARKASH SHUKLA
.... Appellant
Versus
DAV COLLEGE TRUST AND MANAGEMENT SOCIETY AND
ANOTHER
..... Respondents
CM-6594-C-2018 in/and RSA-3530-2015 (O&M) Decided on: 08.04.2019 MEHTAB CHAND .... Appellant Versus DAV COLLEGE TRUST AND MANAGEMENT SOCIETY AND ANOTHER .... Respondents CM-3961-C-2019 in/and RSA-3532-2015 (O&M) Decided on: 08.04.2019 DAM BAHADUR 1 of 2 ::: Downloaded on - 28-04-2019 21:19:56 ::: RSA-3088-2015 (O&M) -2- RSA-3530-2015 (O&M) RSA-3532-2015 (O&M) .... Appellant Versus DAV COLLEGE TRUST AND MANAGEMENT SOCIETY AND ANOTHER .... Respondents CORAM: HON'BLE MRS. JUSTICE REKHA MITTAL Present: Mr. Alok Jagga, Advocate for the appellant(s).
Mr. Rajdeep Singh Cheema, Advocate with Mr. Shantanu Bansal, Advocate for the respondent(s).
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Counsel for the respondents would state that the appellant(s) in RSA-3088-2015, RSA-3530-2015 and RSA-3532-2015 have already vacated the premises in dispute and applications to this effect have been filed pending consideration of the Court. Counsel representing the appellant(s) in these appeals would state that in view of the statement made by counsel for the respondent(s), the aforesaid three appeals may be disposed of.
In view of the above, RSA-3088-2015, RSA-3530-2015 and RSA-3532-2015 stand disposed of having rendered infructuous.
Photocopy of this order be placed on connected files.
(REKHA MITTAL ) JUDGE April 8th, 2019.
tarun Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 2 of 2 ::: Downloaded on - 28-04-2019 21:19:57 :::