Punjab-Haryana High Court
Sanjeev Gupta vs Mahender Singh Sihag And Ors. on 2 December, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
238
COCP No.2547 of 2014
Date of Decision: December 02, 2014
Sanjeev Gupta
...Petitioner
Versus
Mahender Singh Sihag and others
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Ms. Avnika Gupta, Advocate
for the petitioner.
Ms. Meenakshi Verma, Additional Advocate General, Haryana.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Affidavit dated 01.12.2014 of the Deputy Commissioner of Police, Urban, Ambala, has been filed, according to which the claim of the petitioner has been considered and an amount of `19,329/- deposited in the account of the petitioner.
This renders the present contempt petition infructuous. Disposed of as such.
Rule discharged.
December 02, 2014 (AUGUSTINE GEORGE MASIH)
Puneet JUDGE
HARISH KUMAR
2014.12.04 10:49
I attest to the accuracy and
authenticity of this document