Punjab-Haryana High Court
Sukhdev Singh vs Tejinder Kaur Dhaliwal And Another on 10 January, 2013
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.O.C.P.No.1420 of 2013
Date of Decision : 10.1.2014
Sukhdev Singh
....Petitioner
Versus
Tejinder Kaur Dhaliwal and another
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
....
Present: Mr. Dalip Singh Brar, Advocate
for the petitioner.
Mr. J.S.Puri, Advocate
for the respondents.
.....
MAHESH GROVER, J.
The order dated 23.7.2012, the non-compliance of which has been alleged, required the respondents to count the previous service rendered by the petitioner for service benefits, which has since been done as has been disclosed in the short reply filed by the respondents. No counter affidavit has been filed by the petitioner disputing the stand of the respondents.
In view of the above, the contempt petition is disposed of as having become infructuous.
10.1.2014 (MAHESH GROVER)
dss JUDGE
Singh Daljit
2014.01.13 16:39
I attest to the accuracy
of this document