Punjab-Haryana High Court
Manjit Singh vs M.C.Urmar Tanda And Ors on 16 November, 2015
DAILY LOK ADALAT BENCH NO.3
519 CWP NO.11096 OF 2005
MANJIT SINGH
V/S
M.C.URMAR TANDA AND ORS.
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Present: Mr. Arun Bansal, Advocate for the petitioner.
None for the respondents **** Learned counsel for the petitioner submits that in spite of repeated efforts, the petitioner has not responded to him. Counsel further submits that keeping in view the order under challenge, it appears that the matter must have come to an end by now as vide impugned order the matter had been remanded to the Sub Divisional Magistrate, Dasuya to reconsider the matter and dispose of the same in accordance with law. Learned counsel for the petitioner further submitted that this writ petition be disposed of having been rendered infructuous but liberty be granted to him to get it revived in case of need as stay had not been granted against the impugned order.
For the stand taken by the learned counsel for the petitioner, this writ petition is disposed of having been rendered infructuous. Liberty is, however, granted to the petitioner to get it revived in case of need.
(G.C. GARG) PRESIDENT (N.K. KAPOOR) MEMBER November 16, 2015 NAINA KATHIATnaina 2015.11.18 11:01 I attest to the accuracy and integrity of this document