Punjab-Haryana High Court
Navjot Kaur vs Ravneet Kaur And Others on 18 February, 2013
Author: Rajesh Bindal
Bench: Rajesh Bindal
COCP No. 58 of 2013
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.O.C.P No. 58 of 2013 (O & M)
Date of Decision: 18.2.2013
Navjot Kaur ...Petitioner
Versus
Ravneet Kaur and others ...Respondents
CORAM:HON'BLE MR. JUSTICE RAJESH BINDAL
Present: None for the petitioner.
Mr. Yatinder Sharma, Additional Advocate General, Punjab.
RAJESH BINDAL, J.
The petitioner approached this Court alleging that direction issued in CWP No.18396 of 2011 on 29.9.2011 has not been complied with by the respondents. In response to the notice, reply by way of affidavit of Sunita Kiran, District Education Officer (EE), Amritsar, respondent No. 4 has been filed along with order dated 30.1.2013 which has been passed in compliance to the direction issued by this Court. For delay in complaince of the order unconditional apology has been tendered. The same is accepted. Rule issued against the respondents is discharged. However, in case the pettioner is aggrieved against the order passed by respondent No.4, she will be at liberty to avail of her appropriate remedy in accordance with law.
The petition stands disposed of.
18.2.2013 (RAJESH BINDAL) aarti JUDGE