Punjab-Haryana High Court
Jagjit Singh Sangwan And Anr vs Rajni Sekhri Sibal And Ors on 20 January, 2017
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP No.2178 of 2016
Date of decision: 20.01.2017
Jagjit Singh Sangwan and another ..Petitioners
Versus
Smt. Rajni Sekhri Sibal and others ..Respondents
CORAM: HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present: Mr. S.S. Dalal, Advocate for the petitioners.
Mr. P.S. Chauhan, Advocate for the respondents.
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Daya Chaudhary, J. (Oral)
Reply on behalf of respondents has been filed in the Court and the same is taken on record. Copy thereof has been supplied to learned counsel for the petitioners.
Learned counsel for the respondents submits that the legal notice of the petitioners was pending and direction was issued to take decision on the legal notice. Reply of the legal notice has been sent to the counsel for the petitioners. One of the petitioners was also Member Director and he was also present in the meeting when the decision was taken.
Since the decision has been taken and reply to the legal notice has been given, nothing survives in the present petition.
Disposed of accordingly.
However, the respondents are directed to convey the same by passing a speaking order within a period of two weeks.
20.01.2017 (DAYA CHAUDHARY)
neetu JUDGE
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Whether speaking/reasoned Yes/No
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Whether Reportable Yes/No
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