Punjab-Haryana High Court
Rameshwar Dass And Another vs Haryana Urban Development Authority on 21 December, 2013
Author: Satish Kumar Mittal
Bench: Satish Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 5643 of 2003 ( O&M )
DATE OF DECISION : 21.12.2013
Rameshwar Dass and another
.... PETITIONERS
Versus
Haryana Urban Development Authority, Panchkula and others
..... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE MAHAVIR S. CHAUHAN
Present: Mr. Rose Gupta, Advocate,
for the petitioners.
Mr. J.P. Bhatt, Advocate,
for the respondents.
***
SATISH KUMAR MITTAL, J. ( Oral ) The petitioners have filed an application (CM No. 18291-CWP of 2013) to dispose of this petition in terms of the settlement arrived at between the parties, copies of which have been annexed with the application as Annexures A-1 to A-3.
Notice of the application to counsel for the respondents. Mr. J.P. Bhatt, Advocate, who is present in court, accepts notice, and he states that let this petition be disposed of in terms of the aforesaid settlement (Annexures A-1 to A-3).
In view of the above, the application (CM No. 18291-CWP of Dass Narotam 2013.12.21 16:09 I attest to the accuracy and integrity of this document CWP No. 5643 of 2003 ( O&M ) -2- 2013) is allowed and the writ petition is disposed of accordingly.
( SATISH KUMAR MITTAL )
JUDGE
December 21, 2013 ( MAHAVIR S. CHAUHAN )
ndj JUDGE
Dass Narotam
2013.12.21 16:09
I attest to the accuracy and
integrity of this document