Punjab-Haryana High Court
Naveen Kumar Arora And Others vs Devender Singh on 23 February, 2017
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
128 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP-3324-2016
Date of Decision : 23.02.2017
Naveen Kumar Arora and others .......Petitioners
versus
Devender Singh ....Respondent
CORAM : HON'BLE MR. JUSTICE M.M.S. BEDI Present: Mr. Divay Sarup Sharma, Advocate for the petitioners.
M.M.S. BEDI, JUDGE (ORAL) Learned counsel for the petitioners submits that the order passed by this Court dated 25.05.2015 has been complied with.
Disposed of as having rendered infructuous.
(M.M.S. BEDI) JUDGE 23.02.2017 Neha Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 12-07-2017 05:40:23 :::