Punjab-Haryana High Court
Raghbir Singh vs Sgpc And Ors on 7 October, 2017
Author: Daya Chaudhary
Bench: Daya Chaudhary
C.M. Nos.14484-85 of 2017
in/and
CWP No.8454 of 2007 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
C.M. Nos.14484-85 of 2017
in/and
CWP No.8454 of 2007
Date of Decision: 07.10.2017
Raghbir Singh ....Petitioner
Versus
Shiromani Gurudwara Parbandhak Committee
and others ....Respondents
BEFORE :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. Rajiv Atma Ram, Sr. Advocate
with Mr. Ranjit Singh Kalra, Advocte
for the applicant-petitioner.
Mr. Gurminder Singh, Sr. Advocate
with Mr. R.P.S. Bara, Advocate
for respondent No.1.
*****
DAYA CHAUDHARY, J. (ORAL)
C.M. No.14484 of 2017
Allowed as prayed for.
C.M No.14485 of 2017 This application has been moved for withdrawal of main case i.e CWP No.8454 of 2007 in view of Resolution No.1079 dated 04.09.2017.
Learned counsel for respondent No.1-SGPC has handed over three cheques bearing No.791881, 791882 and 021231 amounting to Rs.10,00,000/-, Rs.3,83,245/- and 14,03,997/-, respectively towards the payment due and the same have been accepted by learned counsel for the 1 of 2 ::: Downloaded on - 09-10-2017 23:12:20 ::: C.M. Nos.14484-85 of 2017 in/and CWP No.8454 of 2007 2 applicant-petitioner in the Court today itself.
Learned counsel for the applicant-petitioners undertakes to withdraw the proceedings pending before Shiromani Gurudwara Parbandhak Committee. However, the said cheques are subject to verification of calculation.
C.M is allowed and the main case i.e CWP No.8454 of 2007 is dismissed as withdrawn.
CWP No.8454 of 2007
Dismissed as withdrawn.
(DAYA CHAUDHARY)
07.10.2017 JUDGE
gurpreet
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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